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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Tripura - Subsection

Section 176(3) in Tripura Panchayats Act, 1993

(3)The State Government shall, when so requested by the State ELection Commissioner, make available to the State Election Commissioner such staff as may be necessary for the discharge of the functions conferred on the State Election Commissioner under this Act.