Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] Union of India - Subsection Section 79(ix) in Finance Act, 2015 (ix)a person who has been convicted by a court of an offence involving fraud and a period of ten years has not elapsed from the date of such conviction.';
