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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)if he is so disqualified by or under any law for the time being in force for the purposes of election to the Legislature of the State;