Section 13(2)(a) in The Rajasthan District Boards Act, 1954

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State of Rajasthan - Subsection

Section 13(2)(a) in The Rajasthan District Boards Act, 1954

(a)has been sentenced under the Indian Penal Code to an imprisonment or to transportation for an offence or convicted by a Criminal Court of an offence which is declared by the Government to imply such moral turpitude as to unfit him to be an elector or ordered to furnish security for good behaviour in consequence of proceedings taken under section 109 or section 110 of the Code of Criminal Procedure, 1898, such sentence or order not having subsequently been reversed or remitted or the offender pardoned, provided that he shall not be disqualified on this ground if more than three years have elapsed since the expiry of the term of the sentence or order; or

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State of Rajasthan - Subsection

Section 13(2)(a) in The Rajasthan District Boards Act, 1954