Section 28(2)(iv) in The Cantonments Act, 2006

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(iv) in The Cantonments Act, 2006

(iv)has been sentenced by a Criminal Court to imprisonment for a term exceeding two years for an offence which is declared by the Central Government to be such as to unfit him to become an elector or has been sentenced by a Criminal Court for any offence under Chapter IX-A of the Indian Penal Code (45 of 1860): Provided that any disqualification incurred by a person under clause (iv) shall terminate on the lapse of three years from the expiry of the sentence or order.

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Union of India - Subsection

Section 28(2)(iv) in The Cantonments Act, 2006