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 18] [Entire Act] State of Tripura - Subsection Section 18(5) in Tripura Municipal Act, 1994 (5)Not less than one-third of the total number of offices of Chairperson of Municipality, including the number of seats reserved for the Scheduled Castes and the Scheduled Tribes, shall be reserved for women in such manner as may be prescribed.
