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 20 in Tripura Lokayukta Act, 2008 20. Conditions of appointment of Lokayukta. - The Lokayukta shall be entitled to such allowances and privileges and other conditions of appointment, as may be prescribed.
