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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Karnataka - Subsection

Section 167(1)(e) in Karnataka Panchayat Raj Act, 1993

(e)if having been a legal or medical practitioner or a chartered accountant has been disenrolled or suspended by order of a competent authority, the disqualification in the latter case being operative during the period of such suspension; or