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[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Tripura - Subsection

Section 210(1)(b) in Tripura Panchayats Act, 1993

(b)no agent, clerk, messenger, or other person who may, in accordance with rules made by the State Government, be employed for remuneration by a candidate at an election shall be reason of such employment alone be deemed to come within the provision of this Section.