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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(j) in Uttar Pradesh Municipal Corporation Act, 1959

(j)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] is suffering from any of the infectious diseases to be specified by the State Government by order and has been declared by a medical officer not below the rank of a [Chief Medical Officer] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] to be incurable of such disease;