Section 31(1)(b) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 31(1)(b) in The M.P. Excise Act, 1915

(b)in the event of any breach by the holder thereof or by any of his servants, or by any one action on his behalf with his express or implied permission, of any of the terms or conditions thereof; or

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State of Madhya Pradesh - Subsection

Section 31(1)(b) in The M.P. Excise Act, 1915