Section 8(2)(i) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(i)if the scholar is found to have associated himself with any unlawful activity; or

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