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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(b) in Karnataka Municipal Corporations Act, 1976

(b)is upon the trial of an election petition under this Act found guilty of any corrupt practice, he shall for a period of six years from the date of conviction or from the date on which such finding takes effect be disqualified for voting at an election.