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(4) in Tripura State Rifles Act, 1983 (4)The Commandant may appoint Subordinate officers (other than Subedars), Rifleman and Enrolled Followers.
