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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(i) in Tripura State Rifles Act, 1983

(i)"Member of the Rifles" means a person who has been appointed to the Rifles by the Inspector General or, as the case may be by the Commandant and includes a Subordinate Officer, a Rifleman, an Enrolled Follower and a person appointed in subordinate rank under the Police Act, 1861 or in Defence service or a para-military personnel, posted to the Rifles on deputation in such ranks ;