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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tripura - Subsection Section 11(p) in Tripura State Rifles Act, 1983 (p)commits any of the offences specified in clauses (e) to (l) (both inclusive) of section 10, Shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to three months' pay or with both.
