32D. [ Removal or reduction of period of disqualification. [Inserted by M.P. Act No. 29 of 2003.]
- The State Election Commission, on making an application within thirty days from the date of publication of the order, passed under clause (b) of Section 32-C in the official Gazette may tor reasons to be recorded in writing remove any disqualification or reduce the period of any such disqualification.]
