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 58] [Entire Act] State of Tripura - Subsection Section 58(3) in Tripura Panchayats Act, 1993 (3)[ Every Gram Panchayat shall have the power to open such Bank or Postal account as may be directed by the State Government] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.].
