Section 25(2)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

(b)if he is convicted by a Court of Law for any one or more offences under the Act or any other Act or the rules or bye-laws made thereunder unless a period of three years has elapsed from the dale of expiry of such conviction, or

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State of Andhra Pradesh - Subsection

Section 25(2)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969