Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Tripura - Subsection

Section 197(4) in Tripura Municipal Act, 1994

(4)The tax on advertisement is payable in advance before the advertisement is displayed or exhibited:-Provided that the Municipality may require the licensee to collect the tax on advertisement and pay same to the Municipality after deducting such amount of collecting tax as may be determined by the Municipality from time to time and such amount may be retained by the licensee as collection charges.