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 14] [Entire Act] State of Arunachal Pradesh - Subsection Section 14(ii) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011 (ii)is convicted of an offence involving moral turpitude; or
