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 19] [Entire Act] State of Tripura - Subsection Section 19(2) in Tripura Lokayukta Act, 2008 (2)No proceedings of the Lokayukta shall be deemed to be invalid by reason only of any defect or infirmity in his appointment.
