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 79] [Entire Act] State of Tripura - Subsection Section 79(3) in Tripura Panchayats Act, 1993 (3)Save as otherwise provided under this Act, the Chairman and the Vice Chairman of a Panchayat Samiti shall hold office for the term of office of the members of the Panchayat Samiti.
