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(b) in Tripura Municipal Act, 1994 (b)the result of the election has been materially affected by any act or omission in violation of the provisions of this Act or the rules made thereunder, or
