Section 3(2)(e) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(e)Applicant shall not be given Authorization if he/she is finally convicted under the Essential Commodities Act, 1955 (Act No. 10 of 1955).

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