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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(2)(a) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(a)subsequently becomes subject to any of the disqualification mentioned in sub-section (1) and such disqualification is not removable or being removable is not removed or becomes office-bearer concealing his disqualification for it which has not been questioned and decided by any election petition under Section 122;