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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(2) in The U.P. Panchayat Raj Act, 1947

(2)A person removed under sub-clauses (in) and (iv) of clause (g) of subsection (1) of this section shall not be entitled to be re-elected or re-appointed to any office under this Act for a period of five years or such lesser period as the State Government may order in any case.