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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Haryana - Subsection

Section 177(1)(a) in Haryana Panchayati Raj Act, 1994

(a)who is elected, as such, was subject to any of the disqualifications mentioned in section 175 at the time of his election ;