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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(4)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)is for the time being disqualified from voting under provisions of any law relating to corrupt practices and other offences in connection with elections.