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 21(2)] [Section 21] [Entire Act] State of Tripura - Subsection Section 21(2)(b) in Protection of Human Rights Act, 1993 (b)one Member who is, or has been, a Judge of a High Court or District Judge in the State with a minimum of seven years experience as District Judge;