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 1] [Section 55B] [Entire Act] State of Maharashtra - Subsection Section 55B(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (b)disqualify such person for being elected as a Councillor till the period of six years has elapsed from the order of such disqualification.]
