Section 4 in Bihar Documents Writers' Licensing Rules, 1968

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- No licence shall be granted to a person if;-

(a)he is minor below the age of 18 years; or

(b)he has been declared by a competent court to be of unsound mind; or

(c)he has been convicted by a Criminal Court for an offence involving moral turpitude; or

(d)he has been adjudged as insolvent by any court of competent jurisdiction, or

(e)he is leper; or

(f)this licence has at any time been cancelled under the orders of the District Registrar for misconduct.

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