Section 42(1)(c) in Bihar Excise Act, 1915

[Cites 0, Cited by 4] [Section 42(1)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1)(c) in Bihar Excise Act, 1915

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 42(1)(c) in Bihar Excise Act, 1915