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[Cites 0, Cited by 8] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(g) in The Bihar Municipal Act, 2007

(g)has been sentenced by a criminal Court, whether within or without India, to imprisonment for an offence, other than a political offence, for a term exceeding six months or has been ordered to furnish security for keeping good behaviour under section-109 or Section 110 of the Code of Criminal Procedure, 1973 (Act 2,1974) and such sentence or order not having subsequently been reversed; or absconding being an accused in a criminal case for more than six months.