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State of Himachal Pradesh - Section

Section 300 in The Himachal Pradesh Municipal Corporation Act, 1994

300. Corrupt practices entailing disqualifications.

- The corrupt practices specified in section 301 shall entail disqualification for membership of a municipality for a period of six years counting from the date on which the finding of the authorised officer as to such practice has been given:Provided that the Government may, for reasons to be recorded, remove the disqualification or reduce the period thereof.