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 14] [Entire Act] State of Tripura - Subsection Section 14(2) in Tripura Markets Act, 1979 (2)In case of default in payment of fine, the defaulter shall be liable to be punished with imprisonment for a term not exceeding one month.
