Section 29(1)(d) in The Karnataka Excise Act, 1965

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State of Karnataka - Subsection

Section 29(1)(d) in The Karnataka Excise Act, 1965

(d)if the holder thereof is convicted of any cognizable and nonbailable offence or of any offence under the Dangerous Drugs Act, 1930, or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955, or under the Trade and Merchandise Marks Act, 1958, or under section 481, 482, 483, 484, 485, 486, 487, 488 or 489 of the Indian Penal Code or of any offence punishable under section 112 or 114 of the Customs Act, 1962; or

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State of Karnataka - Subsection

Section 29(1)(d) in The Karnataka Excise Act, 1965