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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(1)(c) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)been convicted of any offence under the Act, or under the law for the time being in force relating, to excise revenue, or of any criminal offence; or