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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(2)(d) in Tripura State Rifles Act, 1983

(d)regulating the award of [Departmental] [Substituted by the Tripura State Rifles (Amendment) Act, 1984. w.e.f. 27.7.1984. ] punishments under section 12 and providing for appeals from, or the revision of, orders under that section or the section or the remission of fines imposed under that section, and the remission of deductions made under section 14.