Section 3(r) in Tripura State Rifles Act, 1983

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State of Tripura - Subsection

Section 3(r) in Tripura State Rifles Act, 1983

(r)"Superior Officer", in relation to any member of the Rifles, means-

(i)any officer of a rank which is higher than that of such member ; and

(ii)a Commandant, Deputy Commandant or Assistant Commandant ;