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[Cites 0, Cited by 0] [Section 420(3)] [Section 420] [Entire Act]

State of Maharashtra - Subsection

Section 420(3)(xix) in The City of Nagpur Corporation Act, 1948

(xix)for rendering incapable of municipal office either permanently or for a term of years any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;