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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(2)(a) in The Deori Autonomous Council Act, 2005

(a)that on the date of his election the returned candidate was not qualified or was disqualified to be chosen to fill the seat in the Village Council or the General Council, as the case may be;