Section 42(1)(e) in Bihar Excise Act, 1915

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State of Jharkhand - Subsection

Section 42(1)(e) in Bihar Excise Act, 1915

(e)if the holder thereof is punished for any offence referred to in clause (8) of section 167 of the [Sea Customs Act, 1878 (8 of 1878)] [Now see Customs Act, 1962.]; or

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State of Jharkhand - Subsection

Section 42(1)(e) in Bihar Excise Act, 1915