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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(j) in The Darjeeling Gorkha Hill Council Act, 1988

(j)he has been convicted by a Court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter IXA of the Indian Penal Code or section 3 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952 or Chapter III of Part VII of the Representation of the People Act, 1951 and five years have not elapsed from the date of expiration of the sentence.