Section 42(1)(d) in Bengal Excise Act, 1909

[Cites 0, Cited by 1] [Section 42(1)] [Section 42] [Entire Act]

Bengal Presidency - Subsection

Section 42(1)(d) in Bengal Excise Act, 1909

(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-bailable offence, or of any offence punishable [under the Dangerous Drugs Act, 1930 (2 of 1930)] [Inserted by section 40 of, and Schedule II to, the Dangerous Drugs Act, 1930 (II of 1930).] [or under the Trade and Merchandise Marks Act, 1958 (43 of 1958) or under any of sections 479 to 489 of the Indian Penal Code (XLV of 1860), or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955)] [Substituted by section 26(c) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words and figures or under the Merchandise Marks Act, 1889, or under any section which has been introduced into the Penal Code by section 3 of that Act.]; or

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Bengal Presidency - Subsection

Section 42(1)(d) in Bengal Excise Act, 1909