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 18] [Entire Act] State of Tripura - Subsection Section 18(6) in Tripura Municipal Act, 1994 (6)[ The number of offices reserved under sub-section (4) and (5) may be allotted, as far as may be possible, by rotation to different municipalities in such manner as may be prescribed.] [Substituted ibid.]
