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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1)(j) in Orissa Municipal Act, 1950

(j)has been convicted or found to have been guilty of any offence of corrupt or illegal practice relating to elections, which has been declared, by State Government under prescribed rules, to be an offence or practice entailing disqualification for Councillorship, unless such period has elapsed as may be prescribed in that behalf.