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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Tripura University Act, 2006

(2)An application for registration shall be made to the registering authority, in such manner and within such period as may be prescribed and shall be accompanied by a fee of -
(i)ten thousand rupees in respect of medium and large-scale industries;
(ii)five thousand rupees in respect of dealers in Indian Made Foreign Liquor; and
(iii)one hundred rupees in respect of other cases.