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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(1)The juice from the cashew fruit shall be extracted only under the authority of a licence in Form E-22 granted by the Excise Inspector of the Taluka in which the cashew groves are situated.