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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in Annamalai University Act, 2013

(1)No person shall be qualified for election or 1 nomination as a member of any of the authorities of the University, if on the date of such election or nomination, he is-
(a)of unsound mind; or
(b)an applicant to be adjudicated as an insolvent or an undischarged insolvent; or
(c)sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude.