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 216] [Entire Act] State of Tripura - Subsection Section 216(2) in Tripura Municipal Act, 1994 (2)If any amount of tax is paid on or before the due date of payment, the Municipality may grant such rebate not exceeding 10% of the amount of tax as may be determined by the municipality.
