Tripura Markets Act, 1979

An Act to provide for controlling and establishing private markets in the State of Tripura and for matters connected therewith. Be it enacted the Legislative Assembly of Tripura in the Thirtieth Year of the Republic of India as follows :-

Act number

Act 10 of 1979

Year

1979

Enacted on

07-07-1979

In force from

3 June 1979

Jurisdiction

Tripura State Act

Subjects

Contracts And Commercial Law

Read the full text of Tripura Markets Act, 1979 section by section on LawLens.

Official source: India Code