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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)[ is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State:] [Clause (i) was inserted by Gujarat 16 of 1993, Section 9.]