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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(6) in Lai Autonomous District (Village Councils) Act, 2007

(6)before or after the commencement of this Act, he/she has been convicted of an offence under the existing law of the Lai Autonomous District Council or under any other law for the time being in force in India, unless a period of three years has elapsed since his/her conviction, and if imprisoned.