Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Dadra And Nagar Haveli - Subsection Section 2(49) in The Dadra and Nagar Haveli Excise Regulation, 2012 (49)"major offences" means the offences punishable under sections 36, 37, 38, 40, 41, 45, 46 and 47 of this Regulation;-
