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 2] [Entire Act] State of Tripura - Subsection Section 2(c) in Tripura Public Demand Recovery Act, 2000 (c)"corporation" means any corporation owned or controlled by the Central or the State Government and specified by the State Government by a notification in the Official Gazette;
