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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(c) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(c)Every member of a Village Committee shall have access, during office hours, to the records of the Village Committee for his inspection after giving the due notice to the Village Committee.