Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 543(1)] [Section 543] [Entire Act] State of Jharkhand - Subsection Section 543(1)(a) in Jharkhand Municipal Act, 2011 (a)whether he is convicted or acquitted or discharged of any criminal offence in the past, if any, whether he is punished with imprisonment or fine;