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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1)(e) in Gauhati Municipal Corporation Act, 1971

(e)If he has in proceedings for questioning the validity or regularity of an election been found to be guilty of -
(i)Any corrupt practice, or
(ii)Any offence punishable under section 171-E or Section 171-F of the Indian Penal Code unless a period of five years has elapsed since the date of the finding or the disqualification has been removed either retrospectively or prospectively by the Government.