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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)by any candidate at such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.]; or