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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(4)(b) in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003

(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude;