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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(aa) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(aa)[ has at any time after the commencement of the Maharashtra Municipalities and other Provisions (Amendment) Act, 1974, (Maharashtra IV of 1974), been convicted of an offence punishable under Section 153-A, or sub-section (2) or (3) of section 505, of the Indian Penal Code, unless a period of [six years] [Clauses (aa) to (ac) were inserted by Maharashtra 4 of 1974, Section 7(a)(4).] has elapsed since the date of such conviction; or