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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)Notwithstanding anything contained in sub-section (1), or sub-section (2), [the (Tamil Nadu State Election Commission) [Substituted by Tamil Nadu Act 76 of 1994.]] may direct that such conviction or sentence shall not operate as a disqualification.