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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Tripura - Subsection

Section 202(1)(a) in Tripura Panchayats Act, 1993

(a)use or operate, within or at entrance of the polling station, or in any public or private place in the neighbourhood thereof, any apparatus or amplifier for reproducing the human voice, such as a megaphone or a loud speaker ; or