Section 6(1)(k) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

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State of Tripura - Subsection

Section 6(1)(k) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(k)he has been disqualified from exercising any electoral right on account of corrupt practices in connection with an election under this Act or any other Act, and six years have not elapse from the date of such disqualification, provided that the disqualification under this clause may at any time be removed by the State Government if it thinks fit or

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State of Tripura - Subsection

Section 6(1)(k) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994