Section 2(15)(ii) in The Dadra and Nagar Haveli Excise Regulation, 2012

[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

(ii)in respect of which an offence under section 481 or section 483 or section 486 of the Indian Penal Code has been committed;

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