Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3)(b) in Himachal Pradesh State Commission For Women Act, 1996

(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;