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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(5) in Jharkhand Panchayat Raj Act, 2001

(5)Who has been removed from a post in service under the State Government or the Central Government or any Panchayat, any other authority or any Cooperative Society or any public sector undertaking of the Central or State Government on the ground of corruption or dereliction of duty;