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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)if he has, since his election or nomination, become subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the tine being in force for election or nomination, or if it appears that he was, at the time of his election or nomination subject to any such disqualification; and