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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(2) in The West Bengal Municipal Elections Act, 1994

(2)Any person disqualified by a decision of the District Judge under section 76 for any period shall be disqualified for the same period for voting at any election 16. [*******] [Words ', and his name shall be struck off from the electoral roll' omitted by W.B. Act 46 of 1994.].