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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Tripura - Subsection

Section 73(2) in Tripura Police Act, 2007

(2)It shall be the duty of the heads of the district police and of the state police as well as of any other concerned state agency to provide to the Commission all information they may reasonably require to perform their duties provided for in this Chapter.