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 19] [Entire Act] State of Himachal Pradesh - Subsection Section 19(b) in The Himachal Pradesh Excise Act, 2011 (b)a person who, in execution or an order received from a person specified in clause (a), manufactures or prints any such label, cork, capsule or seal.
