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State of Tripura - Section

Section 64 in Tripura Municipal Act, 1994

64. Orders of disqualification.

- Every person convicted of an offence under this Chapter or an electoral offence under any other law made applicable by the State Government or the purposes of this Act, shall be disqualified from Voting or from being elected in any election to which this Act, applies and from holding any office under this Act, for such period, not being less than three years or more than six years from the date of his conviction, as the Court may by order determine .