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

State of Arunachal Pradesh - Subsection

Section 33(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)A person who having held an office under the Government of India or under the Government of any State or under any Municipality has been dismissed for corruption or for disloyalty to the State or the Municipality, shall be disqualified for a period of five years from the date of such dismissal.