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 9(1)] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(1)(c) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (c)if he is or has been convicted of any offence which in the opinion of the State Government, involves moral turpitude; or