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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(e) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(e)if he has been sentenced by a criminal Court for an offence involving moral turpitude, such sentence not having been reversed;