Section 34(1)(d) in Rajasthan Excise Act, 1950

[Cites 0, Cited by 8] [Section 34(1)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1)(d) in Rajasthan Excise Act, 1950

(d)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 any offence punishable under the [Dangerous Drugs Act , 1930] [Substituted by Rajasthan Act 38 of 1957.] (Central Act II of 1930) or any law relating to merchandise marks or of any offence punishable under Section 482 to 489 (both inclusive) of the Indian Penal Code [.....] [Ommitted by Rajasthan Act 38 of 1957.]; or

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State of Rajasthan - Subsection

Section 34(1)(d) in Rajasthan Excise Act, 1950