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 107] [Entire Act] State of Tripura - Subsection Section 107(3) in Tripura Panchayats Act, 1993 (3)The chairman shall be the ex-officio President of the Finance Committee. For other Standing Committees there shall be a President who shall be elected in such manner as may be prescribed.
