Section 122(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

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State of Himachal Pradesh - Subsection

Section 122(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)if he has been convicted of any offence involving moral turpitude, unless a period of six years has elapsed since his conviction; or

(bb)if he has been found to have been guilty of any corrupt practices under section 180 of this Act; or