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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(1)(a) in Tripura Panchayats Act, 1993

(a)if after his election he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period of more than six months ;