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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11A(1)(a) in Andhra Pradesh Public Libraries Act, 1960

(a)Is or has been sentenced by a criminal court to imprisonment for aperiod of more than six months for any offence involving moral delinquency, such sentence not having been reserved or the offence pardoned, and period of five years has not elapsed from the date of the expiration of such sentence;