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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(2)(a) in The Bodoland Autonomous Council Act, 1993

(a)that on the date of his election the returned candidate was not qualified or was disqualified, to be chosen to fill the seat in the General Council;