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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(iii) in Rajasthan Municipalities Act, 2009

(iii)if he is under trial in the competent Court which has taken cognizance of the offence and framed the charges against him of any offence punishable with imprisonment for five years or more, or