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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(1)(f) in Haryana Municipal Corporation Act, 1994

(f)he has, since his election or nomination, become subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualifications of candidate for election or nomination: