Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Tripura - Subsection

Section 198(3) in Tripura Municipal Act, 1994

(3)Every licence for a cart or carriage shall remain in force for a period of one year from the date of registration and thereafter such licence shall be renewed. The taxes on carts and carriages as may be levied from time to time shall be paid at the time of registration and renewal of licence every year.