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(2)] [Section 17] [Entire Act] State of Tripura - Subsection Section 17(2)(a) in Tripura Lokayukta Act, 2008 (a)for the purposes of any investigation or any report to be made on such investigation or any action or proceedings to be taken on such report; or