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 20] [Entire Act] State of Jharkhand - Subsection Section 20(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018 (3)No vessel shall be used as a store-vat until it has been gauged and the gauging shall be checked by such officer as the Collector may appoint.
