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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(1)(d) in Telangana Excise Act, 1968

(d)if the holder thereof is convicted of any cognizable and non-bailable offence or of any offence under [the Narcotic, Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985)] [Substituted by Act No.10 of 1989.] or under the Medicinal and Toilet Preparations (Excise duties) Act, 1955 (Central Act 16 of 1955), or under the Trade and Merchandise Marks Act, 1958 (Central Act 43 of 1958), or under section 481, section 482, section 483, section 484, section 486, section 487, section 488, or section 489 of the Indian Penal Code or any offence punishable under section 112 or section 114 of the [Customs Act, 1962 (Central Act 52 of 1962) irrespective of the fact whether such conviction relates to the period earlier or subsequent to the grant of licence or permit; or] [Substituted by Act No.10 of 1989.]