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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(3) in Tripura Police Act, 2007

(3)All reference in any other enactment to any of the provisions of the Act so repealed shall be construed as a reference to the corresponding provisions of this Act.Form(See Section 17)---------------------------------------has been appointed a member of the Tripura Police Service under Act No. 1 of 2007 and is vested with the powers, functions and privileges of a police officer.