Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Tripura - Subsection Section 5(3) in Tripura State Rifles Act, 1983 (3)The lnspector General may appoint Subedars:Provided that the Inspectors of Police, Tripura, may also be deputed to the Rifles as Subedars by the Inspector General.
