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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1)(b) in Tripura Panchayats Act, 1993

(b)if held, result of such election cannot be published in the official gazette by reason of the order of a court or for any other reason, within such time as the State Government considers reasonable,