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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(1)(e) in The Tripura Co-operative Societies Act, 1974

(e)has been sentenced for any office including moral turpitude, such a sentence not having been reserved and the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence;