Section 31(1)(e) in The M.P. Excise Act, 1915

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

(e)if the holder thereof is punished for any offence referred to in clause (8) of Section 167 of the Sea Customs Act, 1878 (VIII of 1878); or

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