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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Tripura - Subsection

Section 190(1)(c) in Tripura Panchayats Act, 1993

(c)has been sentenced by a criminal court for an electoral offence punishable under this Act or has been disqualified under any other law from exercising any electoral right on account of corrupt practices in connection with an election and six years have not been elapsed from the date of such sentence or disqualification, provided that the disqualification under this clause may, at any time, be removed by the State Government if it thinks fit.