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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(1)(iv) in The Calcutta Municipal Corporation Act, 1980

(iv)the disqualification under clause (p) shall cease at the end of six years after the date of the election to which the return of the election expenses referred to in the said clause relates.