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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Haryana - Subsection

Section 13A(1)(d) in The Haryana Municipal Act, 1973

(d)[ if he is convicted or has been convicted of an offence punishable under Sections 29, 30 and 31 of the Haryana Municipal Corporation Act, 1994 (16 of 1994), the Prevention of Corruption Act, 1988 (49 of 1988) or the Prevention of Terrorism Act, 2002 (15 of 2002);] [Added by Haryana Act No. 20 of 2006.]