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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Cantonments Act, 2006

(3)If any person having been enrolled as an elector in any electoral roll subsequently becomes subject to any of the disqualifications referred to in sub-section (2), his name shall be removed from the electoral roll unless, in the case referred to in clause (iv), the disqualification is removed by the Central Government.