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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(c) in Himachal Pradesh Municipal Election Rules, 2015

(c)for the time being disqualified from voting under the laws relating to corrupt practices and other offences in connection with elections to municipalities or Assembly or Parliament; or