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 18] [Entire Act] State of Tripura - Subsection Section 18(III) in Tripura Value Added Tax Rules, 2005 (III)the return shall be furnished quarterly so as to reach the Superintendent of Taxes within one month from the expiry of each quarter,
