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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(d) in The Delhi Excise Act, 2009

(d)if the holder of licence or permit or his agent or employee is convicted of an offence punishable under this Act or any other law for the time being in force, relevant and connected with excise matters relating to excise revenue or of any cognizable and non-bailable offence under any other relevant law;