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] [Entire Act] State of Tripura - Section Section 62 in Tripura Municipal Act, 1994 62. Penal provision for corrupt practices. - Whoever commits an offence of corrupt practice shall be Punishable with imprisonment of either description for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.
