Section 111(1)(b) in Assam Panchayat Act, 1994

[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(1)(b) in Assam Panchayat Act, 1994

(b)has been dismissed from Government service for commission of act involving moral turpitude unless a period of, five years has clasped on the date fixed for holding election from the date of his dismissal; or

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State of Assam - Subsection

Section 111(1)(b) in Assam Panchayat Act, 1994