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[Cites 0, Cited by 0] [Section 12B(1)] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(1)(c) in Banaras Hindu University Act, 1915

(c)if he has been convicted by a Court of law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.