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[Section 146(1)] [Section 146] [Complete Act]
Central Government Act
Section 146(1)(g) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(g) Where the net income Seven times such net income or exceeds Rs. 15, 000 but does the maximum' amount under not exceed Rs. 30, 000. (f) above, whichever is greater.