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[Cites 0, Cited by 0] [Section 208(1)] [Section 208] [Entire Act]

State of Punjab - Subsection

Section 208(1)(n) in The Punjab Panchayati Raj Act, 1994

(n)has been convicted of an offence under the Protection of the Civil Rights Act, 1955 within a period of five years immediately preceding the last date of the filing of the nomination papers ; or