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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(j) in Tripura Panchayats Act, 1993

(j)he has been convicted by a criminal court to imprisonment for a period of more than two years for any offence other than an offence involving moral turpitude (such sentence not having been reserved or the offence pardoned) and five years have not elapsed from the date of expiration of the sentence, provided that the State Government may direct that such sentence shall not operate as a disqualification ;