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

State of Tripura - Subsection

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

(ii)An officer not below the rank of a Superintendent of Police or Commandant who has completed at least seven years service in the same, equivalent or higher rank shall be the presiding judge of a General Rifles Court.