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[Cites 0, Cited by 1] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(e) in The Foreign Contribution (Regulation) Act, 2010

(e)in case the person being other than an individual, any of its directors or office bearers has neither been convicted under any law for the time being in force nor any prosecution for any offence is pending against him;