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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1) in Tripura Police Act, 2007

(1)The State Government may, by notification, create as many Police Stations with as many outposts as necessary, in a Police District as deemed necessary, duly keeping in view the population; the area, the crime situation, the work load in terms of law and order and the distance to be traversed by the inhabitants to reach the Police Station.