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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ has been convicted by a Court in India of any offence involving moral turpitude, unless a period of six years has elapsed since the date of such conviction; or] [Clause (b) was substituted for the original by Maharashtra 41 of 1994, Section 14(b).]