Section 111(1)(a) in Assam Panchayat Act, 1994

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State of Assam - Subsection

Section 111(1)(a) in Assam Panchayat Act, 1994

(a)has been convicted of an offence involving moral turpitude or ordered to give security for good behavior under Section 110 of the Code of Criminal Procedure, 1973, unless a period of four years has lapsed on the date fixed for holding election from the date of his release in case of a sentence or imprisonment and in case of sentence other than imprisonment from the date of concoction; or

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State of Assam - Subsection

Section 111(1)(a) in Assam Panchayat Act, 1994