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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Karnataka - Subsection

Section 128(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)if an order has been passed against him under section 117 of the Code Of Criminal Procedure, 1973 (Central Act 2 of 1974) in proceedings instituted under section 110 of the code, such order not having been subsequently reversed or quashed; or