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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(h) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(h)has been dismissed from the service of Government or a Municipal Committee or a Gram Panchayat or any other local authority for misconduct and has been declared to be disqualified and has, within five years from the date fixed for the nomination of candidates, been proscribed from Government employment; or