Section 205(2)(a) in Tripura Panchayats Act, 1993

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State of Tripura - Subsection

Section 205(2)(a) in Tripura Panchayats Act, 1993

(a)if he is a Returning Officer or Presiding Officer at a polling station or any other officer or clerk employed on official duty in connection with the election, on conviction, be punishable with imprisonment for a term which may extend to two months or with fine which may extend to two hundred rupees or with both ; and

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State of Tripura - Subsection

Section 205(2)(a) in Tripura Panchayats Act, 1993