Section 42(1)(d) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(d) in The Bihar and Orissa Excise Act, 1915

(d)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-bailable offence, or of any offence punishable [under the Dangerous Drugs Act 2 of 1930] [Inserted by the Dangerous Drugs Act 2 of 1930.], or [under the Merchandise Marks Act 4 of 1889] [Printed in the General Acts, 1887-97, Edn. 1928. Volume III., Page-337, as amended.], or under any Section which has been introduced into the Indian Penal Code, XLV of 1860 by Section 3 of the Act; or

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State of Odisha - Subsection

Section 42(1)(d) in The Bihar and Orissa Excise Act, 1915