Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(e) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (e)he has been convicted or sentenced by a criminal court for an offence involving moral turpitude, such sentence having not been reversed, or the offence pardoned.
