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 40] [Entire Act] State of Chattisgarh - Subsection Section 40(f) in Chhattisgarh Police Act, 2007 (f)has been convicted for any criminal offence involving moral turpitude or for an offence punishable with imprisonment of one year or more;
