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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(5)(d) in The Haryana Rural Development Act, 1986

(d)has been declared as insolvent or sentenced by a criminal court, whether within or outside the State of Haryana for an offence involving moral turpitude: