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

State of Tripura - Subsection

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

(vii)makes any payment or promise of payment to any person on account of the conveyance of any elector to or from any palce for the purpose of recording his vote :