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rajiv gandhi
gandhi
section 36
36(i)(iii)
[
Section 36(1)
] [
Section 36
] [
Complete Act
]
Central Government Act
Section 36(1)(iii) in The Rajiv Gandhi University Act, 2006
(iii) if he has been convicted by a court of law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.