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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)If any such person omits or refuses to take or make the oath or affirmation as required by sub-section (1) within thirty days of the date of notification of his election or nomination, as the case may be, his election or nomination shall be deemed to be invalid, and his seat shall become vacant.