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State of Himachal Pradesh - Section

Section 37 in The Himachal Pradesh Excise Act, 2011

37. Manner in which duty be levied.

- Subject to such rules regulating the time, place and manner as the Financial Commissioner may prescribe, such duty shall believed rateably, on the quantity of alcoholic liquor for human consumption imported, transported or manufactured in, or issued from a distillery, brewery, winery or warehouse.