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 165] [Entire Act] State of Tripura - Subsection Section 165(3) in Tripura Municipal Act, 1994 (3)The cost of control and management including that of all materials, implements, and stores, shall be paid within such period as may fixed by the State Government from the Municipal Fund.
