Section 4(5)(b) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

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

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