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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(5) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(5)One copy of such pass shall be sent to the concerned Superintendent of Excise or the Collector of Excise, as the case may be at the end of every month.