Section 208(1)(c) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 4] [Section 208(1)] [Section 208] [Entire Act]

State of Punjab - Subsection

Section 208(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)has been convicted of any offence involving moral turpitude or an offence implying of any defect of a Sarpanch or Panch of Gram Panchayat or member of a Panchayat Samiti or Zila Parishad, unless a period of five years has elapsed since his conviction ; or

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State of Punjab - Subsection

Section 208(1)(c) in The Punjab Panchayati Raj Act, 1994