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 46] [Entire Act] State of Tripura - Subsection Section 46(a) in Tripura Value Added Tax Rules, 2005 (a)by delivery to the addressee or his agent, by hand a copy of the notice or by registered post.
