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[Cites 0, Cited by 0] [Section 16A(3)] [Section 16A] [Entire Act]

State of Tripura - Subsection

Section 16A(3)(iii) in Tripura State Rifles Act, 1983

(iii)Two officers of the rank of a Superintendent of Police or a Commandant of the Rifles or an Additional Superintendent of Police or a Deputy Commandant who have completed at least three years service in the same or equivalent rank shall be the member judges of a General Rifles Court.