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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Tripura - Subsection

Section 129(1)(b) in Tripura Panchayats Act, 1993

(b)if held, result of such election can not be published in the Official Gazette by reason of the order of a court or for any other reason within such time as the State Government considers reasonable.