Section 19A(1)(b) in The M.P. Co-Operative Societies Act, 1960

[Cites 0, Cited by 1] [Section 19A(1)] [Section 19A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19A(1)(b) in The M.P. Co-Operative Societies Act, 1960

(b)he has been sentenced for an offence involving moral turpitude and a period of five years has not elapsed from the date of expiry of sentence;

(bb)[ he has been sentenced for an offence under the provisions of the Protection of Civil Rights Act, 1955 (No. 22 of 1955) and a period of six years has not elapsed from the date of expiry of sentence.] [Inserted by M.P. Act No. 23 of 1986 [w.e.f. 21-7-1986].]

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State of Madhya Pradesh - Subsection

Section 19A(1)(b) in The M.P. Co-Operative Societies Act, 1960