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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(l) in Tripura State Rifles Act, 1983

(l)knowingly furnishes a false return or report of the number or state of any men under his command or charge or of any money, arms, ammunition, clothings, equipments, stores or other property in his charge, whether belonging to such men or to the Government or to any member of, or any person attached to, the rifles, or who through design or culpable neglect, omits or refuses to make or send any return or report of the matters aforesaid ; or (m) absents himself without leave, or without sufficient cause overstays leave granted to him ; or