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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(k) in The Chhattisgarh Municipal Corporation Act, 1956

(k)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislative Assembly of the State :