Section 36(1)(b) in The Tripura Co-operative Societies Act, 1974

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State of Tripura - Subsection

Section 36(1)(b) in The Tripura Co-operative Societies Act, 1974

(b)has been sentenced for any offence involving moral turpitude, such sentence not having been reversed and the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence; or

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State of Tripura - Subsection

Section 36(1)(b) in The Tripura Co-operative Societies Act, 1974