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6. Disqualifications.

No person shall be a Member if he

(a) is, or becomes, of unsound mind or is so declared by a competent court; or

(b) is, or has been, convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or

(c) is, or at any time has been, adjudicated as an insolvent.



National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 Back




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