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 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of Panchayat shall, so long as the disqualification subsists, be appointed as an election agent.