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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(k) in Tripura State Rifles Act, 1983

(k)does not, when called upon by his superior officer so to do or upon ceasing to be a member of the Rifles, forthwith deliver up or duly account for, all or any arms, ammunition, stores, accoutrements or other property issued or supplied to him or in his custody or possession as such member ; or