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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)A person shall not be deemed to hold an office of profit under the Village Committee by reason only of his being a Chairman or Vice-Chairman or a member thereof;