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] [Entire Act] State of Tripura - Section Section 4 in The Tripura Courts Stenographers' Service Rules, 1983 4. Constitution of cadre and allocation of posts. - There shall be one cadre of the service of which the posts may be allocated to each judgeship specified in Column 2 of the First Schedule.
