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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2)(c) in Chennai City Municipal Corporation Act, 1919

(c)is for the time being disqualified from voting under the provisions of section 71 or any law relating to corrupt practices and other offences in connection with elections.