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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)has been sentenced by any court to imprisonment or whipping [for an offence under any other law for the time being in force] [These words were substituted for the words 'for an offence', by Gujarat 1 of 1979, Section 3 (ii) (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).] involving moral turpitude and punishable with imprisonment for a term exceeding six months or to transportation, such sentence not having been subsequently reversed or quashed, or to death, such sentence having been subsequently commuted to transportation or imprisonment: