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 157] [Entire Act] State of Tripura - Subsection Section 157(3) in Tripura Panchayats Act, 1993 (3)The Additional Chief Executive Officer shall , subject to the provision of this Act, exercise such powers, perform such functions and discharge such duties, of the Chief Executive Officer as the State Government may, from time to time direct.
