Section 24(2) in The Punjab Excise Act, 1914

[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2) in The Punjab Excise Act, 1914

(2)Exceptions. - Sub-section (1) shall not apply to -

(a)any intoxicant in the possession of any Excise Officer, common carrier or warehouse man as such or ;