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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1)(a) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982

(a)if he is convicted of any offence under Chapters XIV and XVI of the Indian Penal Code, 1860 (Central Act, 45 of 1860) under any of the provisions of this Act or of any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food and drugs or corruption and two years have not elapsed since the termination of the sentence imposed upon him;