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 245] [Entire Act] State of Manipur - Subsection Section 245(2) in Manipur Excise Rules, 1962 (2)Surcharge for retail foreign liquor 'on' licences. - For retail 'on' licences including hotels, restaurants, bars, clubs, and dak bungalows, a surcharge of 75 per cent shall be levied over the rates prescribed in the table.
