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

State of Rajasthan - Subsection

Section 5(1)(d) in The Rajasthan Warehouses Act, 1958

(d)that there is no other cause or reason for which the applicant for the licence may, in the opinion of the prescribed authority, be deemed to be disqualified;