Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Tripura - Section Section 82 in Tripura Police Act, 2007 82. Penalty for disobeying orders or directions. - Any person not obeying the lawful orders issued under Sections 78, 79 and 81 may be arrested and on conviction by a court of law, shall be liable to a fine.
