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[Cites 0, Cited by 1] [Section 145F(1)] [Section 145F] [Entire Act]

State of Gujarat - Subsection

Section 145F(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)if he has been convicted of an offence punishable under Section 153-A or Section 171-E or Section 171-F or sub-section (2) or sub-section (3) of Section 505 of the Indian Penal Code, 1860 (XLV of 1860), or under Section 145-R or clause (a) of sub- section (2) of Section 145-S of this Act, unless a period of six years has elapsed since the date of his conviction;