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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Himachal Pradesh - Subsection

Section 131(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)subsequently becomes subject to any of the disqualification mentioned in section 122 and such disqualifications is not removable or being removable is not removed;