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 173] [Entire Act] State of Tripura - Subsection Section 173(ii) in Tripura State Goods and Services Tax Act, 2017 (ii)in the Tripura Municipal Act, 1994, in section 192, in subsection (1), clause (j), the expression "and goods" shall be omitted;
