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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1) in The Alipurduar University Act, 2018

(1)No person shall be qualified for election or nomination as a member of any authority or body of the University or shall continue as such member if he,-
(i)is of unsound mind, or
(ii)is an undischarged insolvent, or
(iii)has been convicted by a court of law for an offence involving moral turpitude.