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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Tripura - Subsection

Section 208(4) in Tripura Panchayats Act, 1993

(4)The persons to whom this Section applies are Returning Officers, Assistant Returning Officers, Presiding Officers, Polling Officers and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of cadidature or the recording or counting of votes at an election ; and the expression "official duty" shall, for the purpose of this Section, be constructed accordingly, but shall not include the duties imposed otherwise than by or under this Act.