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

State of Jammu-Kashmir - Subsection

Section 5(1)(a) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

(a)if he is convicted of any offence under Chapters XIII and XVII of the Ranbir Penal Code, Svt. 1989 or 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 or drug or corruption and [six months] [Substituted by Act VI of 1982, Section 4.] have not elapsed since the termination of sentence imposed upon him ;