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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1)(c) in Bihar and Orissa Dangerous Drugs Rules, 1934

(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