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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(4)(c) in The Goa Private Security Agencies Rules, 2008

(c)Whether the applicant has been convicted of an offence in connection with promotion, formation or management of a company (any fraud or misfeasance committed by him in relation to the company) or the applicant is an undischarged insolvent;