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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(p) in The Goa Excise Duty Act, 1964

(p)declaring the process by which spirits manufactured in India shall be denatured and for causing such spirit to be denatured through the agency or under the supervision of Excise Officers;