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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(1)(c) in The Orissa Municipal Corporation Act, 2003

(c)is for the time being, disqualified from voting under the provisions of this Act or any law relating to corrupt practices and other offences in connection with elections.