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 5] [Entire Act] State of Tripura - Subsection Section 5(7) in Tripura Board of Secondary Education Act, 1973 (7)An outgoing member shall, if not otherwise disqualified, be eligible for re-appointment, re-nomination or re-co-option.
