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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tripura - Subsection

Section 72(1) in Tripura Police Act, 2007

(1)Any person any lodge his complaint relating to any 'misconduct' or 'serious misconduct' on the part of police personnel with either the departmental police authorities or with the Commission.Provided that no complaint shall be entertained by the Commission, if the subject matter of the complaint is being examined by any other commission, or any court.