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State of Tripura - Section

Section 104 in Tripura Police Act, 2007

104. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act the State Government may, by notification in the Official Gazette, make such provision as it deems necessary or expedient for removing the difficulty.
(2)Every notification issued under this section shall, as soon as may be after it is issued, be laid before the legislature.