Section 4(3)(c) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

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

State of Madhya Pradesh - Subsection

Section 4(3)(c) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(c)that the applicant has-

(i)knowingly participated in, or connived, at, any fraud or dishonesty in the conduct of, or in connection with the business of money-lending; or

(ii)been found guilty of any offence under Chapter XVII or Chapter XVIII of the Indian Penal Code 1860 (Central Act XLV of 1860).