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(1) in Tripura Municipal Act, 1994 (1)Each Standing Committee shall perform such functions, exercise Powers, functions such powers and discharge such duties as may be prescribed or as may be assigned to it by the Municipality.
