Section 3(2)(c) in The Manipur Panchayati Raj Act, 1994

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State of Manipur - Subsection

Section 3(2)(c) in The Manipur Panchayati Raj Act, 1994

(c)he is for the time being disqualified from voting under the provision of any law relating to corrupt practices and other offences in connection with election to State Legislature.

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State of Manipur - Subsection

Section 3(2)(c) in The Manipur Panchayati Raj Act, 1994