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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1)(b) in The Orissa Port Trust Act, 1962

(b)has been convicted and sentenced to imprisonment for an offence involving moral turpitude which, in the opinion of the Government, disqualifies him from being a trustee and if such sentence has not been reversed, set aside, or remitted;