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Dadra And Nagar Haveli - Section

Section 86 in The Dadra and Nagar Haveli Excise Regulation, 2012

86. Powers of the Administrator to declare what shall be deemed to be liquor or intoxicant. - The Administrator may, by notification, declare as to what shall be deemed to be liquor or intoxicant for the purposes of this Regulation or the rules framed thereunder.