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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(3) in Nagaland Village Councils Act, 1978

(3)if he has been convicted by a court in India for an offence and sentenced to imprisonment for not less than two years unless a period of five years or such less period as the State Government may allow in any particular case, has elapsed since his release; or