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 66] [Entire Act] State of Tripura - Subsection Section 66(c) in Tripura Municipal Act, 1994 (c)the result of the election has been vitiated by any electoral offence punishable under any other law made applicable for the purposes of the Act ;
