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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(c) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(c)if the holder thereof is convicted of any offence against this Act or any other law for the time being in force relating to the excise revenue, or of any cognizable or non-bailable offence; or