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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(n) in Uttarakhand Panchayati Raj Act, 2016

(n)has been convicted of an election offence under the U. P, Removal of Social Disabilities Act, 1947 or the Protection of Civil Rights Act, 1955 (as applicable to the State of Uttarakhand);