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[Cites 0, Cited by 1] [Section 76(1)] [Section 76] [Entire Act]

State of Tripura - Subsection

Section 76(1)(b) in Tripura Panchayats Act, 1993

(b)If he votes or abstains from voting in the Panchayat Samiti contrary to any direction issued by the political party to which he belongs or by any person or authority, authorised by it in this behalf, without obtaining in either case, the prior written permission of such voting or abstention has not been condoned by such political party, person or authority within thirty days from the date of such voting or abstention.