Section 11(1)(d) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(d)if he has been sentenced by a Criminal Court for an offence involving moral turpitude, such sentence not having been reversed; or

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