Section 6(1)(e) in The Jharkhand Area Autonomous Council Act, 1994

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State of Jharkhand - Subsection

Section 6(1)(e) in The Jharkhand Area Autonomous Council Act, 1994

(e)he has been sentenced to imprisonment for at least six months by a court for moral turpitude or has been sentenced under the Representation of People's Act, 1951 (Central Act 48 of 1951) and the period of at least five years has not lapsed after such punishment, or

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State of Jharkhand - Subsection

Section 6(1)(e) in The Jharkhand Area Autonomous Council Act, 1994