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[Cites 0, Cited by 0] [Section 78(6)] [Section 78] [Entire Act]

State of Tripura - Subsection

Section 78(6)(b) in Tripura Panchayats Act, 1993

(b)the Vice Chairman is, by reason of leave illness or other cause, temporarily unable to act, the Chairman shall exercise the powers, perform the functions and discharge the duties of the Vice Chairman until a new Vice Chairman is elected and assumes office or until the Vice Chairman resumes his duties, as the case may be.