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 15] [Entire Act] State of Tripura - Subsection Section 15(5) in Tripura Board of Secondary Education Act, 1973 (5)No member of the Board shall vote on a matter in which he is interested, whether directly or indirectly.
