Section 14 in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976
14. Payment of advance tax in cases not covered by S. 11.
- The tax shall be payable in advance by an assessee who is not covered by S. 11 of the Act within the financial year next preceding the assessment year in two instalments on the 15th day of March in respect of his estimated total gross income of the previous year'.Provided that the advance tax deductible or payable under this section in respect of the total gross income of previous year relating to the assessment year commencing from the 1st day of April, 1976 shall be paid in one instalment by the 30th day of March, 1976,
