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

State of Assam - Subsection

Section 18(1)(a) in The Bodoland Autonomous Council Act, 1993

(a)if after his election he is convicted by a criminal Court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months ; or