Section 36(1)(e) in Andhra Pradesh Excise Act, 1968

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1)(e) in Andhra Pradesh Excise Act, 1968

(e)permits or suffers persons whom he knows or has reason to believe to have been convicted of any non-bailable offence or who are reputed prostitutes or habitual offenders, to resort to, or assemble or remain in or on the premises where any excisable article is sold or manufactured; or

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State of Andhra Pradesh - Subsection

Section 36(1)(e) in Andhra Pradesh Excise Act, 1968