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

State of Tripura - Subsection

Section 12(2) in Tripura Police Act, 2007

(2)The District Magistrate may call for a report regarding the steps taken by the Police or other agency to deal with the situation and give such directions in respect of the matter as are considered necessary by him (District Magistrate) to the Police and the concerned agency.