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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(1)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)[ is convicted for an offence involving moral turpitude under any law for the time being in force, or for an offence under this Act; or] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]