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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(5)(v) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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