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[Cites 0, Cited by 2] [Section 145F(1)] [Section 145F] [Entire Act]

State of Gujarat - Subsection

Section 145F(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)if he has been convicted by a Court in India for any offence and sentenced to imprisonment for not less than two years, unless a period of five years has elapsed since his release;