Section 29(2) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976

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State of Tripura - Subsection

Section 29(2) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976

(2)Notwithstanding such repeal, anything done, any action taken, all notifications published, powers conferred, forms prescribed, orders, rules and appointments made under the said Ordinance, shall be deemed respectively to have been done, taken, published, conferred, prescribed or made under the corresponding provisions of this Act.The Schedule[See Section 4]Rates of taxIn the case of every person

Where the total gross annual income-	Amount of Tax
		Rs.
1.	does not exceed Rs. 5000	Nil
2.	exceeds Rs. 5000 but does not exceed Rs. 10,000	50
3.	,,	,, 10,000	,,	,,	15,000	100
4.	,,	,, 15,000	,,	,,	20,000	150
5.	,,	,, 20,000	,,	,,	25,000	200
6.	,,	,, 25,000	,,	,,	30,000	250

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State of Tripura - Subsection

Section 29(2) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976