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

State of Assam - Subsection

Section 3(5)(e) in The Assam Agricultural Produce Market Act, 1972

(e)has been declared as insolvent of sentenced by a criminal Court whether within or outside the State of Assam for an offence involving moral turpitude :