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 6] [Entire Act] State of Maharashtra - Subsection Section 6(b) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998 (b)if he is convicted for an offence involving moral turpitude punishable under the provisions of any law for the time being in force in the State; or
