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[Cites 0, Cited by 0] [Section 9A(6)] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(6)(g) in The Burdwan University Act, 1981.

(g)has been convicted by a court for any offence within the concept and meaning of the Code of Criminal Procedure, 1973; or 2 of 1974.