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[Cites 0, Cited by 0] [Section 13D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13D(i) in The U.P. Municipalities Act, 1916

(i)the disqualification shall cease on the expiry of the five years from the date of his release or from the date of the expiry of the period for which he is required to execute a bond for good behaviour, as the case may be; and