Section 31(1)(d) in Andhra Pradesh Excise Act, 1968

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State of Andhra Pradesh - Subsection

Section 31(1)(d) in Andhra Pradesh Excise Act, 1968

(d)if the holder thereof is convicted of any cognizable and non-abailable offence or of any offence under the the Narcotics Drugs and Psychotropic Substances Act 1985 (Central Act 61 of 1985) or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 or under the Trade and Merchandise Marks Act, 1958 or under Section 481, Section 482, Section 483, Section 484, Section 485, Section 486, Section 487, Section 488, Section 489 of the Indian Penal Code or of any offence punishable under Section 112 or Section 114 of the Customs Act, 1962, irrespective of the fact whether such conviction relates to the period earlier or subsequent to the grant of licence or permit; or

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State of Andhra Pradesh - Subsection

Section 31(1)(d) in Andhra Pradesh Excise Act, 1968