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 19] [Entire Act] State of Tripura - Subsection Section 19(3) in Tripura Lokayukta Act, 2008 (3)No proceeding, decision, finding or recommendation of the Lokayukta shall be liable to be challenged, reviewed, quashed or called in question in any court or tribunal.
