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 198] [Entire Act] State of Tripura - Subsection Section 198(4) in Tripura Municipal Act, 1994 (4)The rate of tax shall be such as may be determined by the municipality from time to time and different rates may be levied for different types of carts or carriages.
