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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Sikkim - Subsection

Section 29(1)(a) in Sikkim Panchayat Act, 1993

(a)after his election he is convicted by a criminal court of an offence involving moral turpitude and punishable with imprisonment for a period of more than six month;or