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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(e) in The National Cadet Corps Rules, 1948

(e)if he has at any time been convicted of an offence involving moral turpitude and a sentence other than one of fine or of imprisonment in defaults of payment of fine has been passed in respect of such offence, such sentence not having been subsequently reversed, or remitted or the offence pardoned;