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 28] [Entire Act] Union of India - Subsection Section 28(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (1)After the rectified spirit received has been verified, it shall be stored in one or more vessels in the spirit store.
