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State of Tripura - Section

Section 100 in Tripura Police Act, 2007

100. Officers holding charge of or succeeding to vacancies competent to exercise powers.

- Whenever in consequence of the office of a police officer becoming vacant, any officer holds charge of the post of such police officer or succeeds, either temporarily or permanently, to his office, such officer shall be competent to exercise all the powers and perform all the duties respectively conferred and imposed by this act on such police officer, as the case may be.