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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Tripura - Subsection

Section 207(2) in Tripura Panchayats Act, 1993

(2)No such person as aforesaid and no member of a Police Force shall endeavour -
(a)to persuade any person to give his vote at an election ;
(b)to dissuade any person from giving his vote at an election ; or
(c)to influence the voting of any person at an election in any manner.