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

State of Tripura - Subsection

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

(iii)induces or attempts to induce a candidate or elector to believe that he or any person in whom he is interested will become or will be rendered an object of divine displeasure or of spiritual censure with a view to influence him in any way in connection with the election ;