Section 36(1)(a) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 36(1)(a) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(a)has, either before or after the commencement of this Act, been convicted,-

(i)of an offense under the Protection of Civil Rights Act, 1955 (No. 22 of 1955) or under any law in connection with the use, consumption or sale of narcotics or any law corresponding thereto in force in any part of the State, unless a period of five years or such lesser period as the State Government may allow in any particular case has elapsed since his conviction; or

(ii)of any other offense and had been sentenced to imprisonment for not less than six months, unless a period of five years or such less period as the State Government may allow in any particular case has elapsed since his release; or

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State of Madhya Pradesh - Subsection

Section 36(1)(a) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993