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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Puducherry - Subsection

Section 15(3) in Pondicherry Excise Act, 1970

(3)Without the sanction of the Government, no intoxicant shall be removed from any distillery, brewery, warehouse or other place or storage established or licensed under this Act, unless the duty, if any, imposed under this Act has been paid or a bond has been executed for the payment thereof.