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State of Tripura - Section

Section 2 in General Rules (Criminal) of 1954

2.

These Rules shall come into force on the 1st January, 1955 and shall, so far as may be, apply to all proceedings and matters in all criminal courts subordinate to the Judicial Commissioner's Court, Tripura, commenced on or subsequent to that date, and, so far as may be, to all proceedings and matters pending in such courts on that date.