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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(iii) in The Employees' Provident Funds Scheme, 1952

(iii)if before or after the commencement of the Act he has been convicted of an offence involving moral turpitude; [or [Inserted by G.S.R. 1488, dated 1.9.1971.]