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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2)(c) in Bihar Trade Articles (Licences Unification) Order 1984

(c)three years period has not expired from the date of conviction of the applicant under the Essential Commodities Act, 1955 (Central Act 10 of 1955).