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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(e) in Tripura State Rifles Act, 1983

(e)such sum as may be ordered by the Commandant or Deputy Commandant in order to make good any expenses caused by the member of the Rifles, or any loss of or damage or destruction done by him to any arms, ammunition, equipment, clothing, instruments or decorations belonging to the Rifles or to any buildings or property.