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[Cites 0, Cited by 0] [Section 210A(2)] [Section 210A] [Entire Act]

State of Tripura - Subsection

Section 210A(2)(b) in Tripura Panchayats Act, 1993

(b)that any corrupt practice as defined in Section 210 has been committed by the returned candidate or the election Agent or by any person with the consent of the returned candidate or his election Agent ;