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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(a) in Maharashtra Local Authority Members' Disqualification Act, 1986

(a)the maintenance of registers or other records as to the political parties aghadi or fronts, If any, to which different Councillors, or as the case may be, members belong;