Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Rajasthan - Subsection Section 24(i) in Rajasthan Municipalities Act, 2009 (i)if he has been convicted of an offence involving moral turpitude or of any other offence by a competent Court of law and sentenced to imprisonment for six months or more, or
