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(2) in The Tripura Courts Stenographers' Service Rules, 1983 (2)The concerning District and Sessions Judges of Tripura with the approval of the Gauhati High Court may transfer a Cadre officer of any Grade from any Judgeship to the other.
