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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2)(a) in Sonowal Kachari Autonomous Council Act, 2005

(a)after his election, is convicted by a criminal court of an offence involving moral turpitude punishable with imprisonment for any period exceeding six months, or