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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 57(c) in Arunachal Pradesh Panchayat Raj Act, 1997

(c)has been dismissed form the services of Central or any state Government or Gram Panchayat, Anchal Samiti and Zilla Parishad or any other local authority for misconduct, unless a period of five years has elapsed from such dismissal; or