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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Himachal Pradesh - Subsection

Section 127(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)If any such person refuses to take or make such oath or affirmation, except or account of such disability for which permission of the prescribed authority is obtained his election shall be deemed to be invalid and a fresh election shall take place.