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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Mizoram - Subsection

Section 210(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)The period of such disqualification shall be six years in case of a corrupt practice and four years in case of an illegal practice, counting from the date on which the finding on the Commissioner as to such practice takes effect under Chapter VIII of this Part.Disqualification for voting