Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Karnataka - Subsection

Section 128(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)if he is so disqualified by or under any law for the time being in force for the purposes of the elections to the State Legislature: