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 3] [Entire Act] State of Tripura - Subsection Section 3(b) in Tripura State Rifles Act, 1983 (b)"Assistant Commandant" means a person appointed by the State Government to be an Assistant Commandant of a Battalion of the Rifles who may be assigned with the duties of an Adjutant, Quartermaster or Company Commander by the Commandant ;
