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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(1)(f) in The Deori Autonomous Council Act, 2005

(f)he has been dismissed from the service of the Central or State Government or a local authority or a Co-operative Society or a Government Company as defined in the Companies Act, 1956 (Central Act 1 of 1956) or a Corporation owned or controlled by the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of such dismissal; or