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

State of Odisha - Subsection

Section 16(1)(xiii) in Orissa Municipal Act, 1950

(xiii)has been convicted or found to have been guilty or offence of corrupt or legal practice relating to elections, which has been declared, by the State Government, under prescribed rules, to be an offence or practice entailing disqualification membership unless such period has elapsed as may be prescribed [in that behalf; or] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]