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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2) in Tripura Municipal Act, 1994

(2)The Vice-Chairperson and other members referred to in sub-section(1) shall be nominated by the Chairperson from amongst the elected members of the Nagar Panchayats as soon as possible after he enters upon his office and shall assume office after taking such oath of secrecy as may be prescribed.