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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Karnataka - Subsection

Section 167(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)if he has been sentenced by a criminal court to imprisonment for a term exceeding three months in respect of an offence under the Karnataka Excise Act , 1965 (Karnataka Act 21 of 1966), such sentence not having been subsequently reversed or quashed or the offence pardoned; or