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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(2) in Tripura Municipal Act, 1994

(2)If any person is or has been convicted by a criminal court of an offence, punishable with imprisonment for a period of not less than two years, such person shall not be eligible for election or appointment as a member for five years from the date of expiration of the sentence.