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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

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

(a)[ has been convicted by a Court in India of any offence and sentenced to imprisonment for not less than two years, unless a period of [six years] [Clause (a) was deemed always to have been substituted with effect from 16th December, 1974 for the original by Maharashtra 4 of 1975, Section 3.], or such lesser period as the State Government may allow in any particular case, has elapsed since his release; or]