Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(1)(c) in Rajasthan Municipalities Act, 2009 (c)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.