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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(f) in Jammu and Kashmir Municipal Corporation Act, 2000

(f)if he has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty of
(i)any corrupt practice under section 21 of this Act;
(ii)any offence punishable under sections 171-E or 171-F of the Jammu and Kashmir State Ranbir Panel Code. Samvat 1989 or any offence punishable under section 29 or clause (a) of sub-section (2) of section 30 of this Act; unless a period of six years has lapsed since the date of the finding;