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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(2)No existing office bearer of a Sports Association which is disqualified under sub section(1) shall be permitted to contest elections of any Sports Association for a period of six years from the date of such disqualification.