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[Cites 0, Cited by 0] [Section 67KKK(11)] [Section 67KKK] [Entire Act]

State of Rajasthan - Subsection

Section 67KKK(11)(e) in The Rajasthan Excise Rules, 1956

(e)if applicant is convicted of any offence punishable under the Rajasthan Excise Act, 1950 or any other law for the time being in force relating to revenue or of any cognizable and non-bailable offence or any offence punishable under the Narcotic Drugs and Psychotropic Substances Act 1985 or any law relating to merchandise marks or of any offence punishable under Section 482 to 489 (both inclusive) of the Indian Penal Code, 1860.]