Section 34(1)(c) in The United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(1)(c) in The United Provinces Excise Act, 1910

(c)if the holder thereof is convicted of any offence punishable 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offence, or of any offence punishable under the [Dangerous Drugs Act, 1930,] [The Dangerous Drugs Act, 1930, now repealed by the N.D.P.S. Act, 1985.] or under the Merchandise Marks Act, 1889, or of any offence punishable under Sections 482 to 489 (both inclusive) of the Indian Penal Code; or

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State of Uttar Pradesh - Subsection

Section 34(1)(c) in The United Provinces Excise Act, 1910