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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1)(j) in Telangana District Boards Act, 1955

(j)having been nominated as a candidate for the Board or having acted as an election agent of any person so nominated has failed to lodge a return of election expenses within the time and in the manner prescribed unless five years have elapsed from the date by which it ought to have been lodged or the Government have removed the disqualification.