Section 55(1)(iii) in Uttar Pradesh Muslim Waqfs Act, 1960

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State of Uttar Pradesh - Subsection

Section 55(1)(iii) in Uttar Pradesh Muslim Waqfs Act, 1960

(iii)is convicted of an offence involving moral turpitude or is required to furnish security under section 109 or section 110 of the Code of Criminal Procedure, 1898 ; or

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State of Uttar Pradesh - Subsection

Section 55(1)(iii) in Uttar Pradesh Muslim Waqfs Act, 1960