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 208] [Entire Act] State of Tripura - Subsection Section 208(1) in Tripura Panchayats Act, 1993 (1)If any person to whom this Section applies is, without reasonable cause, guilty of any act or omission, in breach of his official duty, he shall ne punishable with fine which may extend to two hundred rupees.
