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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(g) in Uttar Pradesh Municipal Corporation Act, 1959

(g)having held any office under the Government of India or the Government of any State he has been dismissed for corruption or disloyalty to the State, unless a period of [six years] [Substituted by U.P. Act 15 of 1983 (w.e.f. 29-11-1982).] has elapsed since his dismissal;