Section 101(1)(c) in The Manipur Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(1)(c) in The Manipur Panchayati Raj Act, 1994

(c)if an order has been passed against him under section 117 of the Code of Criminal Procedure, 1973 (2 of 1974), in proceedings instituted under section 110 of the Code, such order not having been subsequently revised or quashed; or

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State of Manipur - Subsection

Section 101(1)(c) in The Manipur Panchayati Raj Act, 1994