Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Punjab - Subsection Section 24(2) in The Punjab Excise Act, 1914 (2)Exceptions. - Sub-section (1) shall not apply to(a)any intoxicant in the possession of any Excise Officer, common carrier or warehouse man as such or ;(b)Omitted by East Punjab Act 12 of 1949.
