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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(6) in The City of Nagpur Corporation Act, 1948

(6)Removal from office under sub-section (3) or subsection (4) shall disqualify the person so removed for further election [* * *] to the office from which he is removed for the period during which, but for such removal, he would have continued in office.