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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)procedure at general elections including death of candidate before poll, procedure in contested and uncontested elections; [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).];