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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(b) in Pondicherry Excise Act, 1970

(b)in the case of spirits or other liquors produced in any distillery established or any distillery, brewery or manufactory licensed under this Act, in accordance with its quality or strength, or in accordance with such scale of equivalents calculated on the quantity of materials used, or by the degree of attenuation of the wash or wort, as the case may be;