Section 39(1)(a) in The Orissa Dangerous Drugs Rules, 1965

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1)(a) in The Orissa Dangerous Drugs Rules, 1965

(a)if such person has-

(i)failed to pay any duty or fee payable by him;

(ii)by himself or by any servant or person acting on his behalf committed any breach of the conditions of such licence or order or of these rules; or

(iii)been convicted of any offence under the Act, or under the law for the time being in force relating to Excise, Revenue, or of any criminal offence ; or

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State of Odisha - Subsection

Section 39(1)(a) in The Orissa Dangerous Drugs Rules, 1965