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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(3)The Excise Commissioner may require the applicant to make addition /alteration to the building, vats or other permanent apparatus within such time as may be fixed by him.