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] [Entire Act] State of Tripura - Section Section 41 in Tripura Sales Tax Act, 1976 41. Computation of the period of limitation. - In computing the period of limitation prescribed for an appeal or revision, the day on which the order complained of was served and the time o requisite for obtaining a certified copy of such order, shall be excluded.
