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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(1) in Tripura Public Demand Recovery Act, 2000

(1)Every person detained in the civil prison in execution of a certificate may be so detained -
(a)where the certificate is for a demand of an amount exceeding Rs.5,000/-, for a period which may extend from six months to two years.
(b)in any other case for a period which may extend to three months.