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State of Tripura - Section

Section 55 in Tripura Police Act, 2007

55. Criminal Investigation Department.

- The Criminal Investigation Department of the State shall take up investigation of such crimes of inter-state, inter-district or of otherwise serious nature ,as may be notified by the State Government from time to time , and as may be specially entrusted to it by the Director General of police in accordance with the prescribed procedures and norms.