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State of Tripura - Section

Section 209 in Tripura Panchayats Act, 1993

209. Prosecution in certain offences.

- No court shall take cognizance of an offence punishable under clause (a) of sub-section (2) of Section 205 or under Section 206, 207 or 208 unless there is a complaint made by an order of, or under the authority from, the State Panchayat Election Commissioner.