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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(2) in Tripura State Rifles Act, 1983

(2)Every such person shall, if he is so dismissed, be imprisoned in the prescribed prison, but if he is not also dismissed from the Rifles, he may, if the Court or the Commandant so directs, be confined in the quarter guard or such other place as the Court or the Commandant may consider suitable.