Section 69(1)(iii) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(1)(iii) in Tripura Value Added Tax Act, 2004

(iii)the authority before whom the appeal is filed may admit it after the expiration of thirty days if such authority is satisfied that for reasons beyond the control of the appellant or for any other sufficient cause it could not be filed within time.

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State of Tripura - Subsection

Section 69(1)(iii) in Tripura Value Added Tax Act, 2004