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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Tripura - Subsection

Section 127(1)(e) in Tripura Panchayats Act, 1993

(e)if he has been dismissed from the services of the Central or State Government or a local authority or a cooperative society or a Government company or a corporation under control of the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of dismissal ;