Section 42(1)(c) in The Bihar and Orissa Excise Act, 1915

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

State of Odisha - Subsection

Section 42(1)(c) in The Bihar and Orissa Excise Act, 1915

(c)In the event of any breach by the holder thereof, or by any of his servants, or by anyone acting on his behalf with his express or implied permission, of any of the terms or conditions thereof; or

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State of Odisha - Subsection

Section 42(1)(c) in The Bihar and Orissa Excise Act, 1915