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 7] [Entire Act] State of Tripura - Subsection Section 7(4) in Tripura Sales Tax Act, 1976 (4)No application for registration made section 5 shall be refused and no order under sub-section (2) and (3) of this section shall be made, unless the applicant, the person concerned or the dealer has been given an opportunity of being heard.
