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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(3)The manufacturer license shall maintain a personal Ledger Account in Accordance with the direction issued by the Commissioner from time to time for the purpose of maintaining an account of Government revenue deposited in advance.