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 42] [Entire Act] Union of India - Subsection Section 42(c) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996 (c)gets convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude;
