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 5] [Entire Act] State of Tripura - Subsection Section 5(2) in Tripura Lokayukta Act, 2008 (2)The Lokayukta shall before he enters upon his office, make and subscribe before the Governor, or some other person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the Schedule to this Act.
