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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(l) in The Himachal Pradesh Municipal Corporation Act, 1994

(l)if he has been convicted of an offence punishable under the Protection of Civil Rights Act, 1955, (22 of 1955) unless a period of six years has elapsed since his conviction ;