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[Cites 0, Cited by 1] [Section 125A(1)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(1)(i) in The Bihar Panchayat Raj Act, 2006

(i)Whether he is convicted/acquitted/discharged of any criminal offence in the past-if any, whether he is punished with imprisonment or fine;