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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(b) in Maharashtra Local Authority Members' Disqualification Act, 1986

(b)have not accepted the merger and opted to function as a separate group, and from the time of such of such merger, such other political party or new political party or aghadi or front or group, as the case may be, shall be deemed to be the political party or aghadi or front to which he belongs for the purpose of sub-section (1) of section 3 and to the original political party or aghadi or front for the purposes of this sub-section.