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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955

(3)Save in so far as may be expressly provided in the rules made under sub-section (2), nothing in this section shall apply to spirituous preparations which are the property of the Government.