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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(5) in Tripura State Rifles Act, 1983

(5)Unless otherwise ordered. a member of the Rifles under suspension shall not leave the headquarters of the Battalion, Company or platoon as may be specified by his superior officer, and such member under suspension shall attend all the Roll Calls at such Headquarters.