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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(a) in Punjab Municipal Act, 1911

(a)if he refuses to act, or becomes, in the opinion of the State Government, incapable of acting, or has been declared a bankrupt or an insolvent or has been convicted of any such offence or subjected by a criminal court to any such order as implies, in the opinion of the State Government, a defect of character which unfits him to be a member,