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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Puducherry - Subsection

Section 5(1)(g) in Puducherry Hindu Religious Institutions Act, 1972

(g)if he has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed or the offence pardoned;