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 17] [Entire Act] State of Tripura - Subsection Section 17(2) in Tripura Panchayats Act, 1993 (2)A General Election to constitute the Gram Panchayat shall be held-(a)before the expiry of its duration specified in Section 18, or(b)before the expiration of a period of six months fron the date of its dissolution.
