Section 37(2) in Tripura State Goods and Services Tax Act, 2017
(2)Every registered person who has been communicated the details under sub-section (3) of section 38 or the details pertaining to inward supplies of Input Services Distributor under sub-section (4) of section 38, shall either accept or reject the details so communicated on or before the seventeenth day but not before the fifteenth day of the month succeeding the tax period and the details furnished by him under sub-section (1) shall stand amended accordingly
