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] [Entire Act] State of Tripura - Subsection Section 21(a) in Tripura Public Demand Recovery Act, 2000 (a)on the ground the some material irregularity or mistake or fraud resulted in substantial loss or injury to him, and
