Section 6(8)(d) in The Industrial Development Bank Of India Act, 1964

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Union of India - Subsection

Section 6(8)(d) in The Industrial Development Bank Of India Act, 1964

(d)has been convicted by a Court of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months and a period of five years has not elapsed from the date of expiry of the sentence; or

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Union of India - Subsection

Section 6(8)(d) in The Industrial Development Bank Of India Act, 1964