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] [Entire Act] State of Tripura - Section Section 37 in Tripura Police Act, 2007 37. Removal of Village Guards. - A Village Guard shall be removed from the assignment at any time during the currency of his enlistment, if he incurs any conditions of ineligibility stipulated in Section 35.
