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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(1)(e) in Chhattisgarh Excise Act, 1915

(e)permits persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are prostitutes, to resort to or assemble on the licensed premises of such vendor whether for the purposes of crime or prostitution or not;