Section 5 in The M.P. Recognised Examinations Act, 1937
5. [ Conviction to be act of moral turpitude disqualifying for service or employment under State. [Substituted by M.P. Act No. 7 of 1984.]
- Conviction under Section 4 shall signify an act of moral turpitude and shall disqualify the person convicted from seeking any employment or service in either case in connection with the affairs of the State.
