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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(3)(c) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(c)if the manufacturer is a firm or a company or a corporation, the following documents along with the particulars and documents under clause (b) shall be submitted -