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

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State of West Bengal - Subsection

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

(f)he has been dismissed from the service of the Central or the State Government or a local authority or a co-operative society or a Government company as defined in the Companies Act, 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

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State of West Bengal - Subsection

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