Section 104 in The Orissa Municipal Corporation Act, 2003
104. Order of disqualification.
- Every person convicted of an offence punishable under Section 94, 95, 96, 97, 98, 99, 100, 101 or 102 or under chapter IX-A of the Indian Penal Code, 1860 shall be disqualified from voting or from being elected, in any election to which this Act applies or from holding the office of Corporator, for a period of five years from the date of his conviction.
