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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(a) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(a)subsequently becomes subject to any of the disqualification mentioned in sub-section (1) and such disqualification is not removable or being removable is not removed [or becomes office-bearer concealing his disqualification for it which has not been questioned and decided by any election petition under Section 122] [Added by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999)];