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] [Entire Act] State of Tripura - Section Section 23 in Tripura Police Act, 2007 23. Term of office of Independent Members. - A person shall be appointed as an Independent Member for a period of three year.Provided that a person shall not be eligible to be appointed as an independent member for more than two terms.
