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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(1) in Tripura Markets Act, 1979

(1)No person shall establish or permit to be established a new market after the commencement of this Act without a licence from the licensing authority.Explanation. - New market means a market established, or organised or sought to be established or organised after the commencement of this Act.