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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(b) in The Wakf Act, 1995

(b)has been convicted of any offence of criminal breach of trust or any other offence involving moral turpitude, and such conviction has not been reversed and he has not been granted full pardon with respect to such offence; or