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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Chattisgarh - Subsection

Section 92(5) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(5)A person against whom an action is taken under this section shall be disqualified to be member of any Panchayat for a period of six years commencing from the initiation of such action.