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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(1)(e) in The Manipur Panchayati Raj Act, 1994

(e)if, having been a legal or medical practitioner or a chartered accountant, his name has been removed from the rolls or he is suspended by order of a competent authority, the disqualification in the latter case being operative during the period of such suspension; or