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

State of Bihar - Subsection

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

(e)if the holder thereof is punished for any offence referred to in clause(8) of Section 167 of the Sea Customs Act, 1878 (8 of 1878); or