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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(b) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude;