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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1)(d) in The Himachal Pradesh Excise Act, 2011

(d)use, keep or have in his possession, any materials, still, utensils, implement or apparatus whatsoever for the purpose of manufacturing or producing any liquor,