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[Cites 0, Cited by 0] [Section 16A(6)] [Section 16A] [Entire Act]

State of Tripura - Subsection

Section 16A(6)(b) in Tripura State Rifles Act, 1983

(b)any offence under section 11 or 11A of this Act shall be tried by a Battalion Rifles Court : Provided that a General Rifles Court or a Battalion Rifles Court shall not try an offence committed by a member of the Rifles against the person or property of a person who is not subject to this Act.