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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1)(e) in The Punjab Municipal Corporation Act, 1976

(e)if he has been sentenced on conviction by a criminal court to imprisonment for an offence involving moral turpitude, unless a period of five years has elapsed since the date of the conviction;