Section 12D(1)(iii) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 12D(1)] [Section 12D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12D(1)(iii) in The U.P. Municipalities Act, 1916

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

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State of Uttar Pradesh - Subsection

Section 12D(1)(iii) in The U.P. Municipalities Act, 1916