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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(c) in Tripura Panchayats Act, 1993

(c)if he is in the service of, or holds any office of profit under the Central Government or any State Government or Autonomous District Council or any Zilla Parishad or any Panchayat Samiti or a Gram Panchayat ;