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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Tripura - Subsection

Section 190(3) in Tripura Panchayats Act, 1993

(3)No person shall, at any election, vote in the same constituency more than once notwithstanding that his name may have been registered in the electoral roll for that constituency more than once and if he does so all his votes in that constituency shall be void.