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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2)(h) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(h)has been sentenced to imprisonment for a term exceeding six months or to transportation for contravention of any order made under the Essential Supplies (Temporary Powers) Act, 1946 or the U.P. Control of Supplies (Temporary Powers) Act, 1947;