Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142] [Entire Act] State of West Bengal - Subsection Section 142(h) in The West Bengal Panchayat Act, 1973 (h)[(i) he has been convicted by a court - [[Clause (h) substituted by W. B. Act 15 of 1997, which was earlier as under:-
