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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(v) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(v)he is a person against whom disciplinary proceedings 011 charges relating to moral turpitude have been initiated by appropriate disciplinary authority which are pending or have resulted in a punishment;