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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(b) in The Haryana Municipal Act, 1973

(b)if he has been declared by notification to be disqualified for employment in, or has been dismissed from, the public service and the reason for the disqualification or dismissal is such as implies in the opinion of the State Government a defect of character which renders him unfit to [be the president or a member] [Substituted 'be a member' by Haryana Act No. 33 of 2019, dated 4.9.2019.];