Legal Document View

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
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(d)if he has been convicted by a Criminal Court for an offence involving moral turpitude punishable with imprisonment for a period exceeding six (6) months.