Section 31(1)(c) in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Subsection

Section 31(1)(c) in Chhattisgarh Excise Act, 1915

(c)if the holder thereof, or any of his servants, or any one acting on his behalf with his express or implied permission, is convicted of any offence under this Act or any other law for the time being in force relating to revenue, or of any offence (under the Dangerous Drugs Act, 1930 (II of 1930), or under the Indian Merchandise Marks Act, 1889 (IV of 1889), or under any section which has been introduced into the Indian Penal Code (XLV of 1860), Section 3 of that Act; or

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State of Chattisgarh - Subsection

Section 31(1)(c) in Chhattisgarh Excise Act, 1915