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[Cites 0, Cited by 0] [Section 42(6A)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(6A)(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)an undertaking that he shall submit within a period of [twelve months] from the date on which he is declared elected, the Validity Certificate issued by the Scrutiny Committee: