Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(1) in Tripura Public Demand Recovery Act, 2000

(1)Any public demand which is not paid on the due date shall become an arrear of public demand and the person responsible for the payment shall become a defaulter.Explanation. - "Defaulter" in this sub-section shall not include the Central or the State Government.