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[Cites 0, Cited by 1] [Section 136(1)] [Section 136] [Entire Act]

State of Bihar - Subsection

Section 136(1)(f) in The Bihar Panchayat Raj Act, 2006

(f)has been dismissed from the service of Central or State Government or any local authority for misconduct and has been declared to be disqualified for employment in the public service;