Section 25(1)(g) in The Orissa Grama Panchayats Act, 1964

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State of Odisha - Subsection

Section 25(1)(g) in The Orissa Grama Panchayats Act, 1964

(g)is convicted for an offence involving moral turpitude and sentenced to imprisonment of not less than six months unless a period of five years has elapsed since his release or is ordered to give security for good behaviour under Section 110 of the Code of Criminal Procedure, 1898 (5 of 1898); or

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State of Odisha - Subsection

Section 25(1)(g) in The Orissa Grama Panchayats Act, 1964