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 13] [Entire Act] State of Tripura - Subsection Section 13(1) in Tripura Markets Act, 1979 (1)Any person being aggrieved in any manner by any order of the licensing authority may appeal to the District Magistrate within 30 days of the communication of the order and the District Magistrate may pass such orders on appeal as he may deem fit.
