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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(6)(a) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(a)The Excise Commissioner may direct for taking of samples of bottled country liquor at random from any country liquor bottling plant and the Office-in-charge shall draw such samples in accordance with the directions issued by the Excise Commissioner in this regard and send it to the departmental laboratory or other authorised laboratory for chemical analysis or test.