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State of Tripura - Section

Section 40 in Tripura Value Added Tax Rules, 2005

40.

When an order is recorded under section 80 accepting any sum, by way of composition of the offence from any person / dealer / transporting agent/ transporter, the order shall specify the :-
(a)time within which the money is to be paid into a Government Treasury;
(b)date by which the proof of such payment is to be produced; and
(c)authority before whom such proof is to be produced.