Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act] Nagpur Province - Subsection Section 15(2)(b) in The City of Nagpur Corporation Act, 1948 (b)Such period of disqualification shall be computed with effect from the date of passing of such order by the concerned authority.