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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tripura - Subsection

Section 56(c) in Tripura Municipal Act, 1994

(c)has been sentenced by a criminal court for an electoral offence punishable under this Act, or has been disqualified under any other law for the time being in force from exercising any electoral right on account of corrupt practises in connection with an election, and six years have not elapsed from the date of such sentence or disqualification: