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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Tripura - Subsection

Section 127(1)(c) in Tripura Panchayats Act, 1993

(c)he so disqualified by or under any law for the time being in force for the purpose of election to the Lagislature of the State of Tripura :