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State of Punjab - Section

Section 18 in Punjab Excise Bonded Warehouse Rules, 1957

18.

The licensee shall submit at the end of each month a statement in form D.13 in duplicate to the officer-in-charge who shall after verification submit them to the Deputy Excise and Taxation Commissioner. One copy shall be retained by him and the other shall be forwarded to the Financial Commissioner for his information and record in hid office.