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 76] [Entire Act] State of Tripura - Subsection Section 76(11) in Tripura State Goods and Services Tax Act, 2017 (11)The person who has borne the incidence of the amount may apply for the refund of the same in accordance with provisions of section 54.
