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[Cites 0, Cited by 0] [Section 26A(2)] [Section 26A] [Entire Act]

State of Maharashtra - Subsection

Section 26A(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ the candidate signifies in writing to [to an officer of the State Election Commissioner] [Clause (b) was substituted by Bombay 1 of 1946, Section 10, read with Bombay 8 of 1948, Section 4.] not latter than [three days] [These words were substituted for the words seven days by Maharashtra 33 of 1989, Section 4.] after the day of election his intention not to contest the election, or]