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(d) in The Tripura Courts Stenographers' Service Rules, 1983 (d)"authorised permanent strength" in relation to any Grade of the Cadre means the strength of permanent posts in that Grade against which substantive appointment may be made;
