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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(iv) in The U.P. Civil Procedure Mediation Rules, 2009

(iv)any person against whom disciplinary' proceedings or charges relating to moral turpitude have been initiated by the appropriate Disciplinary Authority', which arc pending or have resulted in a punishment: