Section 2(16)(b) in The Delhi Excise Act, 2009

[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

(b)in respect of which an offence under section 481 or section 483 or section 486 of the Indian Penal Code, 1860 (XLV of 1860) has been committed;

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