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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(e) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984 (e)if he has been sentenced by a criminal court for an offence involving moral turpitude, and such sentence has not been reversed;
