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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(5)(c) in Siliguri Municipal Corporation Act, 1990

(c)has been convicted of an offence under Chapter IXA of the Indian Penal Code punishable with imprisonment, or has been found in a proceeding by the Court to have committed a corrupt practice within the meaning of this Act (45 of 1860).