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

State of Assam - Subsection

Section 8(1)(c) in The Assam Secondary Education Act, 1961

(c)has been convicted by a Court of law for an offence which is declared by the State Government to be an offence involving moral turpitude, as provided in the rules.