Section 16A(1)(b) in The Orissa Co-operative Societies Act, 1962

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State of Odisha - Subsection

Section 16A(1)(b) in The Orissa Co-operative Societies Act, 1962

(b)has been sentenced for an offence involving moral turpitude, or sentenced to fine or imprisonment or both for any other offence by a Court in India, unless any such sentence is annulled or reversed or, in the latter cases until expiry of a period of five years from the date the fine is paid if the sentence is for fine, or where the sentence is for imprisonment or both fine and imprisonment, from the date he is released from the imprisonment, as the case may be; or

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State of Odisha - Subsection

Section 16A(1)(b) in The Orissa Co-operative Societies Act, 1962