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 35] [Entire Act] State of Tripura - Subsection Section 35(1) in Tripura Municipal Act, 1994 (1)The Vice-Chairperson shall, in the absence of the Chairperson, preside over the meetings of the Chairperson-in-Council as well as the Municipal Council.
