Section 3(1)(b) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955

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Union of India - Subsection

Section 3(1)(b) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955

(b)export from any State or transport from one place to another or sell any spirituous preparation for the purpose of its importation into a prohibition State; save in accordance with rules made under sub-section (2) and with the conditions of any licence for that purpose which he may be required to obtain under those rules.

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Union of India - Subsection

Section 3(1)(b) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955