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[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

State of Tripura - Subsection

Section 178(1)(c) in Tripura Panchayats Act, 1993

(c)is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practices and other offences in connection with election.