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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(6) in Tripura Value Added Tax Rules, 2005

(6)The person making such deduction shall furnish to the Superintendent of Taxes, having jurisdiction over the area, a report of such deduction within 15(fifteen) days from the date of deposit of such amount in Form XI.