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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3)(b) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(b)has been convicted of an offence which, in the opinion of the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.], involves moral turpitude; or