Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16E] [Entire Act]

State of Tripura - Subsection

Section 16E(3) in Tripura State Rifles Act, 1983

(3)The decision of the State Government as regards the court by which such offence is triable shall be final and no Riffles court or an ordinary criminal court shall proceed in regard to trial of such offence till the decision of the State Government.