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] [Entire Act] State of Tripura - Section Section 60 in Tripura Value Added Tax Rules, 2005 60. No fees shall be payable in respect of any objection written or verbal made in reply to a notice, nor in respect of any spontaneous application which asks only for information and does not seek any specific relief
