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

Bengal Presidency - Subsection

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

(e)[ if the holder thereof is subjected to any penalty under Chapter XIV of the Customs Act, 1962 (52 of 1962), or;] [Clause (e) substituted by section 5 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).]