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[Cites 0, Cited by 0] [Section 130(6)] [Section 130] [Entire Act]

State of Tripura - Subsection

Section 130(6)(b) in Tripura Panchayats Act, 1993

(b)the Sahakari Sabhadhipati is absent by reason of leave, illness or other cause, the Sabhadhipati shall exercise the powers, perform the functions and discharge the duties of the Sahakari Sabhadhipati until a new Sahakari Sabhadhipati is elected and assumes office or until the Sahakari Sabhadhipati resumes his duties as the case may be ;