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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Chattisgarh - Subsection

Section 62(1)(d) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(d)if he has been convicted by a Court of Law of an offence involving moral turpitude and sentence in respect thereof to imprisonment for not less than six months;