Section 167(1)(c) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 167(1)(c) in Karnataka Panchayat Raj Act, 1993

(c)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 that code, such order not having been subsequently reversed or quashed ; or

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State of Karnataka - Subsection

Section 167(1)(c) in Karnataka Panchayat Raj Act, 1993