Section 3(2)(ix) in The M.P. Denatured Spirituous Preparation Rules, 1969

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

State of Madhya Pradesh - Subsection

Section 3(2)(ix) in The M.P. Denatured Spirituous Preparation Rules, 1969

(ix)A declaration in writing as to whether the applicant has been convicted at any time of an offence punishable under any of the provisions of the Act or any law in force on the subject in any part of India and whether any prosecution under the Act or such Law is at present pending against him in any court of Law.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 3(2)(ix) in The M.P. Denatured Spirituous Preparation Rules, 1969