Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] State of Maharashtra - Section Section 4 in Maharashtra Local Authority Members' Disqualification Act, 1986 4. Disqualification on ground of defection not to apply in case of split. [* * *] [Section 4 deleted by Maharashtra 50 of 2006, section 4 (w.e.f. 19-10-2006).]
