Section 70(4)(a) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

State of Tripura - Subsection

Section 70(4)(a) in Tripura Value Added Tax Act, 2004

(a)Where an appeal against the order lies under section 69 or 71 but has not been made and the time within which such appeal may be made has not expired, or in the case of an appeal to the Tribunal the dealer or the transporter has not waived his right of appeal; or

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State of Tripura - Subsection

Section 70(4)(a) in Tripura Value Added Tax Act, 2004