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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(a)to supply himself with such of the prescribed instruments for testing the strength of such liquor as the [Commissioner] [Substituted by Act XIV of 1966.] may direct and to keep the same in good condition ; and