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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(1)the next period of license shall not exceed a period of one year and will ordinarily be for period of one year unless otherwise specifically directed by the Excise Commissioner for reasons recorded in writing.