Section 32(d) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(d)he has been convicted for any offence involving, in the opinion of the Registrar, moral turpitude such conviction not having been set aside in appeal, provided that this disqualification shall cease to operate on the expiry of five years after the payment of fine or sowing out the sentence for conviction as the case may be;
