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

State of Maharashtra - Subsection

Section 16(1)(ac) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ac)has been convicted by a court in India of any offence involving moral turpitude unless a period of [six years] [These words were substituted for the words 'five years' by Maharashtra 41 of 1994, section 120(c).], has elapsed since the date of such conviction; or]