Legal Document View

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
[Cites 0, Cited by 0] [Section 36B(3)] [Section 36B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36B(3)(d) in Jammu and Kashmir Panchayati Raj Act, 1989

(d)is convicted and sentenced to imprisonment for an offence which involves moral turpitude.