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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3)(b) in The Maharashtra Local Authority Members Disqualification Rules, 1987

(b)shall be accompanied by copies of the documentary evidence, if any, on which the petitioner relies and where the petitioner relies on any information furnished to him by any person, a statement containing the names and addresses of such person and the gist of such information as furnished by each such person.