Section 28(1)(c) in The Mizoram Excise Act, 1973

[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Mizoram - Subsection

Section 28(1)(c) in The Mizoram Excise Act, 1973

(c)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-cognizable offence or of any offence punishable under the Dangerous Drugs Act, 1930 or under Sections 482 to 489 of the Indian Penal Code; or

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State of Mizoram - Subsection

Section 28(1)(c) in The Mizoram Excise Act, 1973