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 15] [Entire Act] State of Tripura - Subsection Section 15(5) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976 (5)The appellate authority shall, on the conclusion of the appeal, communicate the orders passed by it to the appellant and the assessing authority.
