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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2)(a) in Gorkhaland Territorial Administration Act, 2011

(a)that on the date of his election the returned candidate was not qualified, or was disqualified, to be chosen to fill the seat in the Gorkhaland Territorial Administration Sabha;