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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(d) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(d)prescribing the measures to be used for the sale country liquor;
(dd)[ prescribing the type and description of bottling liquor and regulating other conditions relating thereto; ] [Clause (dd) inserted by Act No. XIII of 1969.]