Section 3(8)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

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State of Jammu-Kashmir - Subsection

Section 3(8)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(ii)the spontaneously coagulated juice of such capsules which has not been submitted to any manipulations other than those necessary for packing and transport; and

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State of Jammu-Kashmir - Subsection

Section 3(8)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)