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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(3) in The U.P. Municipalities Act, 1916

(3)A member removed under sub-section (3) of the preceding section shall not be so eligible for a period of [five] [Substituted by U.P. Act No. 26 of 1964.] years from the date of his removal :Provided that the State Government may for sufficient reason exempt any person from his disability.