Section 42(1)(c) in The Bengal Excise Act, 1909

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State of Tripura - Subsection

Section 42(1)(c) in The Bengal Excise Act, 1909

(c)in the event of any breach by the holder thereof, or by any of his servants, or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions thereof; or

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State of Tripura - Subsection

Section 42(1)(c) in The Bengal Excise Act, 1909