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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 57(h) in Arunachal Pradesh Panchayat Raj Act, 1997

(h)is of unsound mind and stands so declared by a competent Court; or (i) has been convicted by a criminal court of any offence involving moral turpitude and sentenced to imprisonment for not less than six months and five years have not elapsed since his release;