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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(2) in The Orissa Municipal Corporation Act, 2003

(2)A person convicted of an offence punishable under the Protection of Civil Rights Act, 1955 shall be disqualified for election as a Corporator for a period of five years from the date of such conviction.