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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(2) in Tripura Police Act, 2007

(2)The entire police establishment of the State existing at the commencement of this Act, shall, until such time as the State Government may determine otherwise under sub Section (1), be deemed to be the Police Service enrolled for the purpose of this Act.