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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(iii) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(iii)if he has been or is convicted of an offence which, in the opinion of the State Government, involves moral turpitude.