Section 173 in Tripura State Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act,-(i)in the Tripura Municipal Act, 1994, in section 192, in subsection (1), clause (b) shall be omitted;(ii)in the Tripura Municipal Act, 1994, in section 192, in subsection (1), clause (j), the expression "and goods" shall be omitted;(iii)in the Tripura Municipal Act, 1994, section 197 shall be omitted; and(iv)in the Tripura Municipal Act, 1994, in section 206, the expression "and goods" shall be omitted.
