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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Puducherry - Subsection

Section 36(2)(c) in Pondicherry Excise Act, 1970

(c)sells or keeps or exposes for sale any Indian liquor in a bottle, case, package or other receptacle with any mark thereon or on the cork thereof with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor: when such act shall not amount to the offence of selling goods marked with counterfeit trade mark under section 486 of Indian Penal Code;