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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(1)(f) in Mising Autonomous Council Act, 1995

(f)He has been dismissed from the services of the Central or State Government or a local authority or a Co-operative Society or a Government company as defined the Companies Act, 1956 (Central Act of 1956) or a Corporation owned or controlled by the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of such dismissal. Or