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

State of Assam - Subsection

Section 54(1)(h) in Mising Autonomous Council Act, 1995

(h)He has been convicted by a court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter-IX A of the Indian Penal Code or Chapter - III, Part III or Part VII of the Representation of Peoples Act, 1951 and five years have not elapsed from the date of expiration of the sentence.