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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(1)(h) in The Deori Autonomous Council Act, 2005

(h)he has been convicted by a court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter IXA of the Indian Penal Code or Chapter III, Part III or Part VII of the Representation of Peoples Act, 1951 (Central Act 43 of 1951) and five years have not elapsed from the date of expiration of the sentence: