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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(1) in Tripura Police Act, 2007

(1)A court taking cognizance of an offence punishable under Sections 82 and 90 may State, upon the summons to be served to the accused person, that he may, by a specified date prior to the hearing of he charge, plead guilty to the charge by registered letter, and remit to the court such sum as the court may specify.