Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act] State of Punjab - Subsection Section 29(2)(c) in Punjab Rights of Persons with Disabilities Rules, 2019 (c)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or