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 8] [Entire Act] State of Haryana - Subsection Section 8(1) in The Punjab Excise Fiscal Orders, 1932 (1)Medicated wines containing less than 20 per cent of proof spirit are exempted from the provisions of the Act relating to sale and possession.
