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[Cites 0, Cited by 0] [Section 299(2)] [Section 299] [Entire Act]

State of Meghalaya - Subsection

Section 299(2)(ii) in Meghalaya Municipal Act, 1973

(ii)reconstitute the Municipal Board by a fresh general election and the persons who vacated their offices under clause (a) and sub-section (1) shall not be deemed disqualified for election or appointment: