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 73(1)] [Section 73] [Entire Act] Union of India - Subsection Section 73(1)(b) in The Provincial Insolvency Act, 1920 (b)being elected to any office of any local authority where the appointment to such office is by election or holding or exercising any such office to which no salary is attached; and