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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of a Municipality, shall, so long as the disqualification subsists, be appointed as an election agent.