Section 3(5)(e) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(5)(e) in The Punjab Agricultural Produce Markets Act, 1961

(e)has been declared as insolvent or sentenced by a criminal court, whether within or outside the [State of Haryana;] [Substituted by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation), Order, 1969.] for an offence involving moral turpitude :

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State of Haryana - Subsection

Section 3(5)(e) in The Punjab Agricultural Produce Markets Act, 1961