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 35] [Entire Act] State of Rajasthan - Subsection Section 35(1) in Rajasthan Municipalities Act, 2009 (1)The following shall entail disqualifications for membership of a Municipality, namely: -(s)electoral offences referred to in Section 28,(t)corrupt practices specified in Section 29.
