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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1) in Tripura State Rifles Act, 1983

(1)The Superintendence of, and control over, the Rifles shall vest in the State Government and the Rifles shall be administered by the State Government in accordance with the provisions of this Act and of any rules made thereunder through the Inspector General, or such Deputy Inspector General and other officers as the State Government may from time to time direct in this behalf.