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[Cites 0, Cited by 0] [Section 543(1)] [Section 543] [Entire Act]

State of Jharkhand - Subsection

Section 543(1)(b) in Jharkhand Municipal Act, 2011

(b)whether the candidate is accused in any pending case, or of any offence punishable with imprisonment for more than six months, and in which a charge has been framed or cognizance has been taken by a competent court of law prior to six months of filing of nominations, and if so, the details thereof,