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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(c) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

(c)if the tourism unit operator or the travel agent/tour operator or the guide or an adventure sports operator, as the case may be, is declared insolvent by a court of competent jurisdiction and has not been discharged;