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[Cites 0, Cited by 14] [Section 136(1)] [Section 136] [Entire Act]

State of Bihar - Subsection

Section 136(1)(g) in The Bihar Panchayat Raj Act, 2006

(g)has been sentenced by a criminal court whether within or out of India to imprisonment for an offence, other than a political offence, for a term exceeding six months or has been ordered to furnish security for good behaviour under Section 109 or Section 110 of the Code of Criminal Procedure, 1973 (Act 2,1974) and such sentence or order not having subsequently been reversed;