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 214] [Entire Act] State of Tripura - Subsection Section 214(3) in Tripura Panchayats Act, 1993 (3)The Chairman or members of the Finance Commission shall possess such qualification and shall be appointed in such manner as may be prescribed.
