Section 70(3)(o) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(3)(o) in The Orissa Municipal Corporation Act, 2003

(o)has been convicted or found to have been guilty of any offence of corrupt or illegal practice relating to elections, which has been declared, by the Government, under prescribed rules, to be an offence or practice entailing disqualification of membership unless such period has elapsed as may be prescribed in that behalf; or

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State of Odisha - Subsection

Section 70(3)(o) in The Orissa Municipal Corporation Act, 2003