Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Tripura - Subsection Section 75(b) in Tripura Panchayats Act, 1993 (b)he is so disqualified by or under any law for the time being in force for the purposes of elections to the legislature of the State of Tripura and he is so disqualified by or under any law made by the legislature of the State of Tripura : or
