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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(a) in The Tripura Courts Stenographers' Service Rules, 1983

(a)"appointing authority" in relation to any post of the service shall mean the District and Sessions Judges within whose respective judgeship a member of the service is appointed or promoted or actually serves: