Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(5)(b) in Nagpur rules Relating to the Election of Councillors (b)that the proposer or the seconder is disqualified from subscribing to the nomination paper on account of his not being a duly qualified elector;