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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Tripura - Subsection

Section 176(8) in Tripura Panchayats Act, 1993

(8)The Returning Officer shall appoint Presiding Officers and Polling Officers for holding the elections or bye-elections referred in sub-section (6) but he shall not appoint any person who has been employed by , or on behalf of, or has been otherwise working for, a candidate in or about the election.