Section 46(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

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Madras Presidency - Subsection

Section 46(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)is sentenced by a criminal court to transportation or to imprisonment for a period of more than six months, for any offence other than an offence not involving moral turpitude, such sentence not having been cancelled or reduced to a period of six months or less, or the offence not having been pardoned, provided that the Government may direct that such sentence shall not operate as a disqualification; or

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Madras Presidency - Subsection

Section 46(1)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951