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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(iii) in The Punjab Excise Fiscal Orders, 1932

(iii)Neera shall be drawn for no purpose other than for manufacture of gur, for drinking unfermented and for sale in the fresh form. All surplus Neera shall be destroyed forthwith.