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 16] [Entire Act] State of Tripura - Subsection Section 16(6) in Tripura Municipal Act, 1994 (6)If the Chairperson himself is the President of the Committee and is absent from any sitting the Committee shall elect another member from the members present as President for that sitting only.
