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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(b) in The West Bengal Panchayat Act, 1957

(b)he has been dismissed from the service of the Central or State Government or local authority for misconduct involving moral turpitude and where the dismissal has been made by the Central or State Government, he has been debarred from employment in public service; or