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[Cites 0, Cited by 1] [Section 51(3)] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(3)(a) in Haryana Panchayati Raj Act, 1994

(a)if after his election he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period exceeding six months;