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[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Tripura - Subsection

Section 210(1)(ii) in Tripura Panchayats Act, 1993

(ii)threatens any candidate or elector, or any person in whom a candidate or elector is interested with injury of any kind with a view to influence him in any way in connection with the election ;