Section 35(1)(e) in Pondicherry Excise Act, 1970

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State of Puducherry - Subsection

Section 35(1)(e) in Pondicherry Excise Act, 1970

(e)permits or suffers persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are reputed prostitutes or habitual offenders, to resort to, or assemble or remain in or on the premises where any excisable article is sold or manufactured; or

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State of Puducherry - Subsection

Section 35(1)(e) in Pondicherry Excise Act, 1970