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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(j) in Tripura State Rifles Act, 1983

(j)[ uses criminal force to or commits an assault on any person or forces a safeguard or breaks into any house or other place for plunder or destroys or damages property of any kind ; or] [Substituted by the Tripura State Rifles (Amendment) Act, 1984. w.e.f. 27.7.1984.]