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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1)(d) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

(d)If the licensee is convicted of any offence punishable under the Act or any cognizable and non bailable offence or any offence punishable under Sections 482 to 489 of the Indian Penal Code.