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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(8) in M.P. Rights of Persons with Disabilities Rules, 2017

(8)No member may be a member of the committee if he -
(a)is or has been convicted of an offence which in the opinion of the State Government involves moral turpitude, or,
(b)is, or at any time, has been declared adjudicated as an insolvent