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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Tripura - Subsection

Section 178(1) in Tripura Panchayats Act, 1993

(1)A person shall be disqualified for registration in an electoral roll if he -
(a)is not a citizen of India;
(b)is of unsound mind and has been so declared by a competent court ; or
(c)is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practices and other offences in connection with election.