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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1)(a) in The West Bengal Panchayat Elections Act, 2003

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