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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(5) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(5)[ The procedure which shall be followed by the Commissioner or, as the case may be. Collector for the purpose of making a preliminary enquiry to determine any question under sub-rule (4) shall be as prescribed in sub-rules (6) to (15).