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[Cites 0, Cited by 1] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(a) in The Haryana Municipal Act, 1973

(a)if he refuses to act, or becomes, in the opinion of the State Government, incapable of acting, or has been declared a bankrupt or an insolvent by a competent court or has been convicted of any such offence or subjected by a criminal court to any such order as implies, in the opinion of the State Government, a defect of a character which renders him unfit to be a member;