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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(5) in The Mumbai Municipal Corporation Act, 1888

(5)A person shall be disqualified for being applied as, and for being a member of the Committee if, under the provisions of section 16, he is disqualified for being elected as, and for being a Councillor.