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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(a) in Jammu and Kashmir Chit Funds Act, 2016

(a)had been convicted of any offence under this Act or under any other Act regulating chit business and sentenced to imprisonment for an such offence ; or