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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(1) in Tripura Police Act, 2007

(1)The District Superintendent or any other Police Officer authorized by him in this behalf, through a general or special order, may give reasonable directions to the public to keep order on public roads and streets, thoroughfares, or any public place, in order to prevent obstruction, injury, or annoyance to passer by or pollution.