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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1)(b) in The Andhra Pradesh State Agricultural Council Act, 2020

(b)that he has been convicted of an offence involving moral turpitude and punishable with imprisonment or has been guilty of any infamous conduct and etiquette or the code of ethics which in the opinion of the Council renders him unfit to be kept in the said Register.