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 9] [Entire Act] State of Tripura - Subsection Section 9(2) in Tripura Municipal Act, 1994 (2)While the exemption, as aforesaid, remains in force, the State Government may make rules with respect to any matter within the purview of this Act for the Municipal area or Municipal areas so exempted.
