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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(a) in Punjab Water Supply and Sewerage Board Act, 1976

(a)has been convicted by a criminal court at any time after the 26th January, 1950, for an offence involving normal turpitude, unless such conviction has been set aside;