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 213] [Entire Act] State of Tripura - Subsection Section 213(ii) in Tripura Panchayats Act, 1993 (ii)to prohibit a person declared to have elected under this Act from taking part in the proceeding of the Panchayat to which he has been elected ; or
