Section 9(1)(j) in The Bodoland Autonomous Council Act, 1993

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State of Assam - Subsection

Section 9(1)(j) in The Bodoland Autonomous Council Act, 1993

(j)he has been convicted by a Court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter IX-A of the Indian Penal Code (Act 45 of 1860), or Chapter III or Part VII of Representation of People Act, 1951 (43 of 1951) and five years have not elapsed from the date of expiration of the sentence.

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State of Assam - Subsection

Section 9(1)(j) in The Bodoland Autonomous Council Act, 1993