Section 42(1)(d) in The Bengal Excise Act, 1909

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

State of Tripura - Subsection

Section 42(1)(d) in The Bengal Excise Act, 1909

(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, 1930 (2 of 1930), or under the Trade and Merchandise Marks Act, 1959 (43 of 1959), or under any section which has been introduced into the Indian Penal Code by Section 3 of that Act (Act 45 of 1860); or

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State of Tripura - Subsection

Section 42(1)(d) in The Bengal Excise Act, 1909