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

State of Meghalaya - Subsection

Section 7(1)(b) in The Meghalaya Board of School Education Act, 1973

(b)has been convicted by a Court of law for an offence which is declared by the State Government to be an offence involving moral turpitude as provided in the rules.