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 1] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(d) in Tripura Public Demand Recovery Act, 2000 (d)"certificate officer" means a Collector, a Sub-Divisional Officer and nay other officer appointed by the State Government to perform the functions of a certificate officer under this Act;
