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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(1)(j) in Uttarakhand Panchayati Raj Act, 2016

(j)has been sentenced to imprisonment for a term exceeding six months or to transportation for contravention of any order made under the Essential Supplies (Temporary Powers) Act, 1946 or the U.P. Control of Supplies (Temporary Powers) Act, 1947;