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] [Entire Act] State of Tripura - Section Section 15 in Tripura Gambling Act 15. Offences punishable under this Act except those under section 13 and 14 shall be triable by any Magistrate having jurisdiction in the place where the offence is committed.
