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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(4) in Tripura Value Added Tax Rules, 2005

(4)No claim of any refund shall be allowed unless it is made within one year from the date of the original order of assessment or within one year of the final order passed on appeal or revision as the case may be, in respect of such assessment.