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State of Tripura - Section

Section 50 in Tripura Police Act, 2007

50. Separate crime Investigation Unit.

- The State Government shall in the Police Stations of such crime-prone areas as may be considered necessary, by order separate the investigation of crimes from law and order and other police functions by creating a Crime Investigation Unit, headed by an officer not below the rank of a Sub-Inspector of police, with appropriate strength of officers and staff, for the investigating crimes.