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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(k) in Uttar Pradesh Municipal Corporation Act, 1959

(k)[ is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State; [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]