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 2] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(1F) in The Maharashtra Municipal Corporations Act, 1949 (1F)The State Election Commission may, for reasons to be recorded remove any disqualification under sub-section (1E) or reduce the period of any such disqualification.]
