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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(1)(l) in The Himachal Pradesh Panchayati Raj Act, 1994

(l)if he has been convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (22 of 1955), unless a period of six years has elapsed since his conviction;