Section 9(1)(f) in The Bodoland Autonomous Council Act, 1993

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State of Assam - Subsection

Section 9(1)(f) in The Bodoland Autonomous Council Act, 1993

(f)he has been dismissed from service of the Central or State Government or a local authority or a Co-operative Society or a Government company as defined in the Companies Act, 1956 (1 of 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 Assam - Subsection

Section 9(1)(f) in The Bodoland Autonomous Council Act, 1993