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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(1)(d) in Gujarat Prohibition Act, 1949

(d)if the holder thereof or any person in the employ of such holder or any person acting with his express or implied permission on his behalf is convicted of any offence under this Act or if the holder of the licence, permit, pass or authorisation is convicted of any cognizable and non-bailable offence or [of any offence under the Dangerous Drugs Act, 1930 (II of 1930)] [These words and figures were substituted for the words and figures 'of any offence under the Dangerous Drugs Act, 1930' by Bombay 22 of 1960, Section 38 (a)(ii).], [or under the Drugs and Cosmetics Act, 1940 (XXII of 1940), or under the Bombay Drugs (Control) Act, 1959 (Bombay XI of 1960)] [These words figures and brackets were substituted for the words, figures and brackets 'or under the Drugs Act, 1940 or under the Bombay Drugs (Control) Act, 1952', by Gujarat 9 of 1978, Section 6(ii).], or under the Indian Merchandise Marks Act 1889, (IV of 1889), or of any offence punishable under sections 482 to 489 (both inclusive) of the Indian Penal Code, [or of any offence punishable under section 112 of the Customs Act, 1962 (XLV of 1860), for an act specified in clause (d) of section 111 of the said Act, including the abetment of the doing, or the omission, of such act;] [These words, figures, brackets and letter were substituted for the words and figures 'or any offence punishable under Article 8 of the Schedule to section 167 of the Sea Customs Act, 1878', by Gujarat 9 of 1978, Section 6(ii).]