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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(v) in Rajasthan Municipalities Act, 2009

(v)against whom an order has been passed under Section 117 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974), in proceedings instituted under Section 110 of the said Code, such order not having been subsequently reversed, or