Section 8(1)(c) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(c)if he is or has been convicted of any offence which in the opinion of the Government involves moral turpitude ; [or] [After clause (c) word 'or' inserted and at the end of clause (d) word 'or' and clause (e) omitted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.]