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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(iii) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007

(iii)if, he is convicted and sentenced to imprisonment for any offence which is punishable under the Indian Penal Code (Act XL V of 1860); or convicted of any cognizable offence punishable under any other Indian Law.