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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(h) in Tripura Panchayats Act, 1993

(h)he has been convicted by court for an offence involving moral turpitude punishable, with imprisonment for a period of more than six months or an offence under chapter IXA of the Indian Penal Code or Chapter III of Part VII of the Representation of the People Act, 1951, and five years have not elapsed from the date of expiration of the sentence.