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[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Tripura - Subsection

Section 210(1)(iv) in Tripura Panchayats Act, 1993

(iv)employs, instigates or threatens any form of social boycott of any elector or candidate or of any one in whom such elector or candidate is interested ;