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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005

(2)No person who has been convicted by a criminal court for any offence involving moral turpitude shall be qualified for election or being or continuing in the office of a Chairperson or a Director of a Managing Committee of a Water Users' Association.