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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Daman and Diu - Subsection

Section 58(1)(g) in The Daman And Diu Panchayat Regulation, 2012

(g)has been convicted by a criminal court of any offence involving violence or moral turpitude and sentenced to imprisonment for not less than three months and a period of five years have not elapsed since his release; or