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 27] [Entire Act] State of Haryana - Subsection Section 27(d) in Haryana Co-operative Societies Rules, 1989 (d)he has been convicted for any offence involving dis-honesty or moral turpitude during a period of five years prior to the date of scrutiny of nomination papers;
