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

State of Tripura - Subsection

Section 3(q) in Tripura State Rifles Act, 1983

(q)"Subedar" means a person appointed by the Inspector General to be a Subedar who may be assigned with the duties of the second in Command of a Company or with such other duties as may be specified by the Inspector General from time to time and includes a person who may be transferred by the Inspector General to fill a post of Subedar on deputation from amongst the Inspectors of Police, Tripura ;