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 22] [Entire Act] State of Tripura - Subsection Section 22(1) in The Tripura Courts Stenographers' Service Rules, 1983 (1)The Gauhati High Court may, after the appointed day, constitute new cadre of the Service by splitting up the existing cadre into two or more cadres.
