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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2)(b) in Gauhati Municipal Corporation Act, 1971

(b)A disqualification under clauses (e) and (f) of sub-section (1) shall not take effect until three months have elapsed since the date of such disqualification or if within the period of limitation for submitting an appeal or petition for revision is brought in respect of the conviction or sentence, until that appeal or petition is disposed of; or