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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(k) in Tripura Panchayats Act, 1993

(k)he has been disqualified from exercising any electoral right on account of corrupt practices in connection with an election under this Act or any other Act, and six years have not elapsed from the date of such disqualification, provided that the disqualification under this clause may at any time be removed by the State Government if it thinks fit ; or