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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(v) in Cantonments Act, 1924

(v)has been sentenced by a Criminal Court to imprisonment for a term exceeding [two years] [Substituted by Act 24 of 1936, s.11, for "six months"] or to transportation [for an offence which is declared by the Central Government to be such as to unfit him to become an elector] [Inserted by Act 24 of 1936, s.11 ] [* * *] [ The words "or has been ordered to find security for good behaviour under the Code of Criminal Procedure, 1898" rep. by Act 24 of 1936, s.11.] or has been sentenced by a Criminal Court for any offence under Chapter IXA of the Indian Penal Code : (45 of 1860.)