Section 36(1)(j) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 36(1)(j) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(j)has been disqualified under the Act repealed by Section 130 during the period of live years preceding the date of filing a nomination paper in any election to be held for the first time under this Act and the period of such disqualification has not elapsed or the disqualification has not been removed; or

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State of Madhya Pradesh - Subsection

Section 36(1)(j) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993