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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Nagpur Province - Subsection

Section 5(47A) in The City of Nagpur Corporation Act, 1948

(47A)[ "State Election Commission" means the State Election Commission consisting of the State Election Commissioner appointed in accordance with the provisions of clause (1) of article 243-K of the Constitution of India;] [This Clause was inserted by Maharashtra 41 of 1994, Section 78 (8).]