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

State of Karnataka - Subsection

Section 16(1)(b) in Karnataka Municipalities Act, 1964

(b)[ if he is convicted of an offence under the provisions of the Untouchability Offences Act, 1955 (Central Act 22 of 1955) or the Prevention of Food Adulteration Act, 1954 (Central Act 37 of 1954); or] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.]