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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 119(1)(c) in Arunachal Pradesh Panchayat Raj Act, 1997

(c)has been sentenced by a criminal court for an electoral offence punishable under this Act or has been disqualified under any other law from exercising any electoral right on account of corrupt practices in connection with an election and six years have not elapsed from 'the date of such sentence or disqualification, provided that the disqualification, provide that the disqualification under this clause may, at any time, be removed by the State Government if it thinks fit.