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Smt. Anubha Munjare vs State Election Commission And ... on 5 September, 2007

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[Section 19(1)] [Section 19] [Complete Act]
Central Government Act
Section 19(1)(a) in The Manipur Municipalities Act, 1994.
(a) if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Manipur Legislative Assembly: Provided that no person shall be disqualified on the ground that he is less than twenty- five years of age, if he has attained the age of twenty- one years;