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 15] [Entire Act] State of Tripura - Subsection Section 15(3) in Tripura Lokayukta Act, 2008 (3)No such court shall take cognizance of any such offence unless the complaint is made with the previous sanction of the Lokayukta, by the person against whom the false complaint was made.
