Section 36(1)(j) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(1)(j) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(j)has been disqualified under the Act repealed by Section 130 during the period of five years preceding the date of filing a nomination paper in any election to be held for the first time under this Act and the period of such disqualification has not ; elapsed or the disqualification has not been removed; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 36(1)(j) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993