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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(d) in Haryana Municipal Corporation Act, 1994

(d)if he has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty of -
(i)any corrupt practice under section 22 of this Act,
(ii)any offence punishable under section 171-E or 171-F of the Indian Penal Code, 1860, or any offence punishable under section 30 or clause (a) of sub-section (2) of section 31 of this Act;