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 188] [Entire Act] State of Tripura - Subsection Section 188(2) in Tripura Municipal Act, 1994 (2)The Municipality may, by regulation, determine the procedure for the issue of licence and its renewal, fix the standard or edibility of meat and fish and provide for inspection and analysis or samples of such meat and fish from time to time.
