Section 31(1)(c) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 31(1)(c) in The M.P. Excise Act, 1915

(c)if the holder thereof, or any of his servants, or any one action on his behalf with his express or implied permission, is convicted of any offence under this Act or any other law for the time being in force relating to revenue, or of any offence (under the [Dangerous Drugs Act, 1930 (II of 1930)] [Inserted by M.P. Act No. 23 of 1979, now Omitted by N.D.P.S. Act, 1985.], or under the Indian Merchandise Marks Act, 1889 (IV of 1889), or under any section which has been introduced into the Indian Penal Code (XLV of 1860), Section 3 of that Act; or

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State of Madhya Pradesh - Subsection

Section 31(1)(c) in The M.P. Excise Act, 1915