Section 18(1)(h) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

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State of Mizoram - Subsection

Section 18(1)(h) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(h)if having held any offence under the Government of India or the Government of any State or the District Council of any Autonomous District, he has, whether before or after the commencement of these rules, been dismissed for corruption or disloyalty to the state unless a period of five years has elapsed since his dismissal:

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State of Mizoram - Subsection

Section 18(1)(h) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974