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 8C(1)] [Section 8C] [Entire Act]

State of Rajasthan - Subsection

Section 8C(1)(e) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(e)is convicted and sentenced to imprisonment for an offence which in the opinion of Governor involves moral turpitude.