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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(n) in Haryana Municipal Corporation Act, 1994

(n)if he is convicted or has been convicted of an offence punishable under Sections 29, 30 and 31 of the principal Act, the Prevention of Corruption Act, 1988 (49 of 1988) or the Prevention of Terrorism Act, 2002 (15 of 2002).]