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State of Tripura - Section

Section 26 in Tripura Police Act, 2007

26. Expenses of the State Police Board.

(1)Non-official members would be entitled to such remuneration or allowances as may be notified by the State Government from time to time.
(2)The expenses on account of remuneration, allowances and travel of independent members in connection with official business of the State Police Board, shall be borne by the State Government.