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[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7A(2)(d) in Jammu and Kashmir Chit Funds Act, 2016

(d)that the foreman had been convicted of any offence involving moral turpitude and sentenced to imprisonment for any such offence unless a period of five years has elapsed since his release :