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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(2) in Protection of Human Rights Act, 1993

(2)When the Chairperson is unable to discharge his functions owing to absence on leave or otherwise, such one of the Members as the Governor may, by notification, authorise in this behalf, shall discharge the functions of the Chairperson until the date on which the Chairperson resumes his duties.