Section 8(4)(c) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016

[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

(c)has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude;

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