Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Tripura - Subsection Section 59(b) in Tripura Value Added Tax Rules, 2005 (b)upon a memorandum of appeal against an order of penalty, or upon a petition for revision of an appellate order against an order of penalty -1 % or minimum of fifty rupees which ever is higher;
