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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(2) in Tripura Municipal Act, 1994

(2)The Vice-Chairperson and other members referred to in sub-section (1) shall be nominated by the Chairperson from amongst the elected members as soon as possible after he enters upon office and shall assume office after taking such oath of secrecy as may be prescribed.