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 3] [Entire Act] State of Tripura - Subsection Section 3(2) in Tripura Lokayukta Act, 2008 (2)A person shall not be qualified for appointment as Lokayukta unless he is a retired Judge of the High Court or is qualified to be a Judge of High Court.
