Section 13(1)(d) in The Punjab Municipal Corporation Act, 1976

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

State of Punjab - Subsection

Section 13(1)(d) in The Punjab Municipal Corporation Act, 1976

(d)if he has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty of-

(i)any corrupt practice, or

(ii)any offence punishable under section 171-E or section 171-F of the Indian Penal Code or any offence punishable under section 32 or clause (a) of sub-section (2) of section 33 of this Act.,

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State of Punjab - Subsection

Section 13(1)(d) in The Punjab Municipal Corporation Act, 1976