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 26] [Entire Act] State of Tripura - Subsection Section 26(2) in Tripura Value Added Tax Rules, 2005 (2)The revisional authority may from time to time adjourn the hearing and make, or cause to be made such further enquiry as may be deemed necessary.
