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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)if he has been sentenced by a criminal court for imprisonment for an offence which involves moral turpitude and which is punishable with imprisonment for a term exceeding six months such sentence not having been subsequently reversed or remitted; or
(ba)[ if he has been convicted for an offence punishable under section [114 117 and 118] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] of this Act such conviction not having been subsequently set aside; or]