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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Haryana - Subsection

Section 13A(1)(e) in The Haryana Municipal Act, 1973

(e)[ if he has been convicted or charges have been framed against him by a court in a criminal case for an offence, punishable with imprisonment for not less than ten years; or [Added by Haryana Act No. 12 of 2016, dated 21.4.2016.]