Section 41(2)(a) in Himachal Pradesh Municipal Election Rules, 2015

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State of Himachal Pradesh - Subsection

Section 41(2)(a) in Himachal Pradesh Municipal Election Rules, 2015

(a)that on the date fixed for the scrutiny of nomination, the candidate either is not qualified or is disqualified for being chosen to fill the office under the provisions of these rules or the Act or any other law for the time being in force; or

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State of Himachal Pradesh - Subsection

Section 41(2)(a) in Himachal Pradesh Municipal Election Rules, 2015