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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(b) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(b)if he has been convicted of an offence which involves moral turpitude, or has been convicted of an offence under the Prevention of Untouchability Act;