Section 28(1)(d) in Pondicherry Excise Act, 1970

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State of Puducherry - Subsection

Section 28(1)(d) in Pondicherry Excise Act, 1970

(d)if the holder thereof is convicted of any cognizable and non-bailable offence or of any offence under the Dangerous Drugs Act, 1930, or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 or under the Trade and Merchandise Marks Act, 1958, or under section 481, 482, 483, 484, 485, 486, 487, 488 or 489 of the Indian Penal Code or of any offence punishable under sections 112 or 144 of the Customs Act, 1962; or

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State of Puducherry - Subsection

Section 28(1)(d) in Pondicherry Excise Act, 1970