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[Cites 0, Cited by 0] [Section 176(5)] [Section 176] [Entire Act]

State of Tripura - Subsection

Section 176(5)(a) in Tripura Panchayats Act, 1993

(a)Appointment of electoral Registration Office/Assist. electoral Registration Officer. - The State Election Commissioner shall, in consultation with the State Government, appoint an officer of the State Government to be the Electoral Registration Officer and one or more persons as Assistant Electoral Registration Officers for each constituency ;