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 63] [Entire Act] State of Tripura - Subsection Section 63(d) in Tripura Value Added Tax Rules, 2005 (d)urgent fee for Rs. 50/- if an applicant requires his copy to be furnished on the day of submission of the application. In such cases, fees and folio must also accompany the application.
