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

State of Maharashtra - Subsection

Section 16(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)if, having held any office under any Government or local authority, he has whether before or after the commencement of this Act, been dismissed for misconduct, unless a period of five years has elapsed since his dismissal; or