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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(e) in Karnataka Municipal Corporations Act, 1976

(e)if, having been a legal practitioner, he has been dismissed or suspended from practice by order of a competent authority, the disqualification in the latter case being operative during the period of such suspension; or