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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(f) in Chakma Autonomous District Council (Village Councils) Act, 2002

(f)if he has been convicted of an offence under the existing law of the Chakma Autonomous District Council or under any law for the time being in force in India, unless a period of three years has elapsed since his conviction and if imprisoned, since his release from prison;