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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(a) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(a)that he has been convicted [* * *] [Deleted by ibid.] of any offence which, in the opinion of the [State Government] [Substituted by the ALO 1950 for 'Provincial Government.], involves moral turpitude;