Section 4(5)(b) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;

Legal Document View