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 8] [Entire Act] State of Haryana - Subsection Section 8(c) in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992 (c)who is a dismissed Government/Board/Corporation employee or convicted of an offence involving moral turpitude, or
