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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tripura - Subsection

Section 55(2) in Tripura Municipal Act, 1994

(2)Every municipal officer or employee or polling officer who wilfully makes or procures or attempts to make or procure any improper entry in the electoral roll or any improper omission therefrom shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.