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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(f) in The Haryana Municipal Act, 1973

(f)if he has, since his election or nomination becomes subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualifications of candidates for election or nomination [***] [Omitted ', or if it appears that he was, at the time of his election or nomination subject to any such disqualification' by Act No. 17 of 2018, dated 19.4.2018];