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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(2)(b) in Tripura State Rifles Act, 1983

(b)post any Battalion, Company or platoon at such places as the State Government, the Inspector General, the Deputy Inspector General of the Commandant may deem fit.