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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Tripura - Subsection

Section 202(2) in Tripura Panchayats Act, 1993

(2)Any person who contravenes or wilfully aids or abets the contravention of the provisions of sub-section (1), shall on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.