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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(2) in Tripura Police Act, 2007

(2)Every Special Officer so appointed shall-
(a)on appointment, undergo prescribed training and thereafter receive a certificate in a form approved by the State Government in this behalf; and
(b)shall have the same powers, privileges and protection and be liable to perform same duties and amenable to the same penalties and be subordinates to the same authorities, as an ordinary police officer.