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 23(2)] [Section 23] [Entire Act] State of Tripura - Subsection Section 23(2)(e) in Tripura Lokayukta Act, 2008 (e)the forms and notices as may, in the opinion of the Lokayukta, be necessary for carrying out the inquiry and investigation.