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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(e) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(e)the person applying for a licence is convicted of an offence involving the said persons' integrity as a man of business, within five years of such conviction;