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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(2)(i) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(i)in the case where the order of removal or punishment of suspension is awarded on account of him being convicted of an offence involving moral turpitude.