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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)No person shall vote at an election in any electoral division, if he is subject to any disqualification referred to in clauses (c) and (d) of sub-section (1) of section 16.