Section 10(1)(c) in Nagpur Improvement Trust Act, 1936

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State of Maharashtra - Subsection

Section 10(1)(c) in Nagpur Improvement Trust Act, 1936

(c)has been sentenced by a Criminal Court to imprisonment for a term exceeding six months or to transportation, or has been ordered to find security for good behaviour under the Code of Criminal Procedure, such sentence or order not having subsequently being reversed or remitted or the offender pardoned, or

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State of Maharashtra - Subsection

Section 10(1)(c) in Nagpur Improvement Trust Act, 1936