Section 13B(3)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 13B(3)] [Section 13B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13B(3)(b) in The U.P. Municipalities Act, 1916

(b)prior to six months of filing of nomination, whether the candidate is accused in any pending case, of any offence punishable with imprisonment for two years or more, and in which charge is framed or cognizance is taken by the Court of law. If so, the details thereof;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 13B(3)(b) in The U.P. Municipalities Act, 1916