Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Goa - Subsection Section 46(2) in The Goa, Daman and Diu (Excise Duty) Rules, 1964 (2)Spirits in the distillery shall at all time be open to gauging and proof by any of the officers referred to in sub-rule (1).
