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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(1)(d) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(d)if he has been convicted by a Court of Law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.