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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(6) in Tripura State Rifles Act, 1983

(6)[ No order imposing any of the punishments specified in clauses (g) to (j) of sub-section (I) shall be made except after an inquiry held in the manner as may be prescribed.] [Inserted by the Tripura State Rifles (Amendment) Act, 1984, w.e.f. 27.7.1984]