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[Cites 0, Cited by 0] [Section 16B] [Entire Act]

State of Tripura - Subsection

Section 16B(2) in Tripura State Rifles Act, 1983

(2)Every trial by a Rifles court under the provision of this Act shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code and Rifles Court shall be deemed to be a Court within the meaning of sections 345 and 346 of the Criminal Procedure Code, 1973.