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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(j) in Gorkhaland Territorial Administration Act, 2011

(j)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 IX A of the Indian Penal Code, 1860 (45 of 1860) or section 3 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952 (West Ben. Act X of 1952) or Chapter III of Part VII of the Representation of the People Act, 1951 (43 of 1951) and five years have not elapsed from the date of expiration of the sentence.