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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(c1) in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.

(c1)[ the offices of the President and the Vice-President of a Municipal Council under the Karnataka Municipalities Act, 1964. [Substituted by Act 17 of 2006 w.e.f. 4.11.2006]