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 68 in Tripura Value Added Tax Rules, 2005 68. In determining the amount of tax payable or in allowing any refund under this Act, an amount equal to more than fifty paise shall be taken as one more rupee and an amount less than fifty paise shall be ignored.
