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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tripura - Subsection

Section 68(b) in Tripura Police Act, 2007

(b)is relevant to the subject matter of the inquiry Provided further that on conclusion if the inquiry into a complaint of 'serious misconduct' against the police personnel, if the Commission is satisfied that the complaint was vexatious, frivolous or malafide, the Commission may impose such fine as considered appropriate on the complaint.