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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(1)(i) in Jammu and Kashmir Panchayati Raj Act, 1989

(i)has been previously convicted of an offence punishable under Chapter XII or Chapter XVII of the Ranbir Penal Code with imprisonment of either description for a term of three years or onwards ; or