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 11A] [Entire Act] State of Tripura - Subsection Section 11A(1) in Tripura State Rifles Act, 1983 (1)Every member of the Rifles who abet any offence punishable under this Act, shall be punished with the punishment provided for the offence.
