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

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

State of Bihar - Subsection

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

(d)if the holder thereof is convicted of any offence punishable to revenue 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 Merchandise Marks Act, 1889 (4 of 1889), or under other section which has been introduced into the Indian Penal Code by Section 3 of that Act; or

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State of Bihar - Subsection

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