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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1)(c) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(c)been convicted on 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