Section 13(3)(e) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 13(3)(e) in Madras Hindu Religious and Charitable Endowments Act, 1951

(e)if he has been sentenced by a criminal court to transportation or to imprisonment for a period of more than six months, for any offence other than an offences not involving moral turpitude such sentence not having been cancelled of reduced to a period of six months or less or the offence not having been pardoned, provided that the Government may direct that such sentence shall not operate as a disqualification.

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Madras Presidency - Subsection

Section 13(3)(e) in Madras Hindu Religious and Charitable Endowments Act, 1951