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 15MC(3)] [Section 15MC] [Entire Act] Union of India - Subsection Section 15MC(3)(c) in The Finance Act, 2017 (c)has been convicted of any offence which, in the opinion of the Central Government, involves moral turpitude;