Section 31(1)(b) in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Subsection

Section 31(1)(b) in Chhattisgarh Excise Act, 1915

(b)in the event of any breach by the holder thereof or by any of his servants, or by any one 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 Chattisgarh - Subsection

Section 31(1)(b) in Chhattisgarh Excise Act, 1915