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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1)(k) in The Punjab Municipal Corporation Act, 1976

(k)if he, having held any office under the Government, the Corporation or any other local authority, any Government company or any corporate body owned or controlled by the Government has been dismissed from service, unless a period of four years has elapsed since his dismissal;