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 13A] [Entire Act] State of Tripura - Subsection Section 13A(2) in Tripura Sales Tax Act, 1976 (2)No order under sub-section (1) shall be made unless the transport has been heard or has given reasonable opportunity of being heard.]
