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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(d) in The Bihar Prohibition And Excise Act, 2016

(d)if the holder of license or permit or his agent or employee is convicted of an offence punishable under this Act or any other law for the time being in force, relevant and connected with excise matters relating to excise revenue or of any cognizable and non-bailable offence under any other relevant law;