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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(7) in Jharkhand Panchayat Raj Act, 2001

(7)Who has been declared disqualified by or under any law, for the time being in force, for the purposes of election of the State Legislature;Provided that if a person has attained 21 years of age, he shall not be declared disqualified on the ground that his age is less than 25 years;