Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16A(4)] [Section 16A] [Entire Act]

State of Tripura - Subsection

Section 16A(4)(iii) in Tripura State Rifles Act, 1983

(iii)Two officers not below the rank of an Assistant Commandant of the Rifles shall be the member-judges of a Battalion Rifles Court.