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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Chattisgarh - Subsection

Section 33(3) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(3)No person, who is for the time being disqualified under the Act from being elected or from voting at any election of a Municipality shall, so long as the dis-qualification subsists, be appointed as an, election agent.