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 5] [Entire Act] State of Tripura - Subsection Section 5(2) in Tripura Police Act, 2007 (2)The State Government may appoint one or more Additional Director General and as many Inspector General, Deputy Inspector General and Assistant Inspector Generals as necessary.
