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[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Chattisgarh - Subsection

Section 19A(1)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)he has been sentenced for an offence involving moral turpitude and a period of five years has not elapsed from the date of expiry of sentence;
(bb)he has been sentenced for an offence under the provisions of the Protection of Civil Rights Act, 1955 (No. 22 of 1955) and a period of six years has not elapsed from the date of expiry of sentence.