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[Cites 0, Cited by 0] [Section 16E] [Entire Act]

State of Tripura - Subsection

Section 16E(2) in Tripura State Rifles Act, 1983

(2)In every such case the officer as aforesaid, shall either comply with the order of the court or, if he is opinion that such offence is triable by a Rifles Court, refer the question to the State Government for decision and inform the court about such reference.