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 204] [Entire Act] State of Tripura - Subsection Section 204(3) in Tripura Panchayats Act, 1993 (3)Any ballot paper found upon the person arrested on search shall be made over to a Police Officer for safe custody by the Presiding Officer or when the search is made by a Police Officer shall be kept by such officer in safe custody.
