Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176] [Entire Act] State of Tripura - Subsection Section 176(9) in Tripura Panchayats Act, 1993 (9)The powers, functions and duties of Returning Officers, Presiding Officers, and Pollining Officers and the procedure for holding elections including the declaration of results shall be such as may be prescribed.
