Section 13B(3)(a) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 13B(3)(a) in The U.P. Municipalities Act, 1916

(a)[ whether the candidate has been convicted/acquitted/ discharged of any criminal offence in the past and, if convicted, whether he was punished with imprisonment or fine; [Added by Uttaranchal Act No. 13 of 2002 (w.e.f. 21.12.2002).]

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State of Uttar Pradesh - Subsection

Section 13B(3)(a) in The U.P. Municipalities Act, 1916