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[Cites 0, Cited by 0] [Section 75(9)] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(9)(e) in Tripura Value Added Tax Act, 2004

(e)voluntarily obstructs any officer making inspection or search or seizure under section 59, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.