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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1)(h) in Jharkhand Municipal Act, 2011

(h)has been sentenced by a criminal court, whether within or outside India, to imprisonment for an offence, other than a political offence for a term exceeding six months or has been ordered to furnish security for keeping good behavior under section 109 or section 110 of the Code of Criminal Procedure, 1973 and such sentence or order not having subsequently been reversed, or absconding being an accused in a criminal case for more than six months;