Section 29(3)(g) in The Cantonments Act, 2006

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(g) in The Cantonments Act, 2006

(g)has, by the authority referred to in clause (f) of section 31, been found to have been guilty of any of the corrupt practices specified in sub-section (2) of section 30 unless a period of five years has elapsed since the date of the decision of the authority; or

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Union of India - Subsection

Section 29(3)(g) in The Cantonments Act, 2006