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[Cites 0, Cited by 0] [Section 17] [Entire Act]

UT Ladakh - Subsection

Section 17(iv) in Ladakh Autonomous Hill Development Councils Act, 1997

(iv)he has been convicted by a court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months; or an offence mentioned in section 24 of the Jammu and Kashmir Representation of the People Act, 1957.