Section 3(1)(b) in The Maharashtra Local Authority Members Disqualification Rules, 1987

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(b)a copy of the rules and regulations (whether known as such or a constitution or by any other name), of the municipal party, Zilla Parishad party or the Panchayat Samiti party concerned, as the case may be; and

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Local Authority Members Disqualification Rules, 1987