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 8(6)] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(6)(ii) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015 (ii)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude;