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 5] [Entire Act] State of Karnataka - Subsection Section 5(a) in Kudala Sangama Development Board Act, 1994 (a)has been convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; [or] [Inserted by Act 21 of 1997 w.e.f. 29.9.1997.]
