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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Any person who has been convicted under section 171-E or 171-F of the Indian Penal Code shall for five years from the date of such conviction be disqualified from voting at any election of the Corporation.