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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Notwithstanding anything contained in clause (a) or clause (b) of sub-section (1) [the (Tamil Nadu State Election Commission) [Substituted by Tamil Nadu Act 26 of 1994.]] may direct that such sentence or conviction shall not operate as a disqualification.