(2)A person removed under this section or whose election has been declared void for corrupt practices or intimidation under the provisions of Section 272 [--] [Words 'or whose election the State Government or the Deputy Commissiner has under sub-section (4) of section 24 refused to notify' omitted by Haryana Act No. 12 of 1979.] shall be disqualified for election for a period not exceeding [six] [Substituted for words 'five' by Haryana Act No. 3 of 1994.] years.
