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 53] [Entire Act]

State of Tripura - Subsection

Section 53(1) in Tripura Police Act, 2007

(1)The officers posted to the Crime Investigating units will investigate crimes such as murder, kidnapping, rape, dacoity, robbery, dowry-related offences, serious cases of cheating, misappropriation and other economic offences, as may be notified, by the Director General of Police, besides any other cases specially entrusted to the unit by the District Superintendent of Police .