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 152] [Entire Act] State of Tripura - Subsection Section 152(6) in Tripura Panchayats Act, 1993 (6)The State Government may make rules providing for the removal of members of a Standing Committee excluding the president and for filling up of causal vacancy.
