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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(2) in The Tripura Courts Stenographers' Service Rules, 1983

(2)The authorised permanent strength may be revised/reviewed from time to time by the Cadre Authority:Provided that the authorised permanent strength specified in the Fourth Schedule shall not be increased except with the previous approval of the State Government.