Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Tripura - Subsection

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

(viii)offers any money or valuable consideration to any person to induce him to withdraw from being a candidate at an election, or being a candidate, accepts any money or valuable consideration so offered ; or