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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(4)(b) in The Punjab Excise Act, 1914

(b)a person who, in execution of an order received from a person specified in clause (a), manufactures or prints any such label, cork, capsule or seal.]