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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(f) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(f)if, whether before or after the commencement of these Rules, he has been convicted by a Court in India of any offence and sentenced to transportation for not less than two years unless a period of 5 (five) years, or such less period the Administrator may allow in any particular case has elapsed since release: