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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(ab) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ab)has been convicted of an offence punishable under the [Untouchability (Offences) Act, 1955 (XXII of 1955) and sentenced to imprisonment for any term or fine unless a period of [six years] [See now the Protection of Civil Rights Act, 1955.], has elapsed since his release; or]