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 145] [Entire Act] State of Tripura - Subsection Section 145(o) in The Tripura Co-operative Societies Act, 1974 (o)if it is an offence under clause (o) of that section, with imprisonment for term which may extend to two years, or with fire or with both ;
