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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Daman and Diu - Subsection

Section 14(1)(h) in The Daman And Diu Panchayat Regulation, 2012

(h)has been convicted by a criminal court of any offence involving violence or moral turpitude and sentenced to imprisonment for not less than three months and five years have not elapsed since his release; or