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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(2) in The Madurai City Municipal Corporation Act, 1971

(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.