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State of Tripura - Section

Section 85 in Tripura Police Act, 2007

85. Unauthorized use of Police Uniform.

- Whoever, not being a member of the Police Service wears, without obtaining permission from an officer authorized in this behalf by the State Government by a general or special order, a police uniform or any dress having the appearance or bearing any or the distinctive marks of that uniform, shall, on conviction, be punished with imprisonment not exceeding six months or fine or both