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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(ii)a person who, in the execution of an order received from a person specified in sub-clause (i), manufactures or prints such labels, corks, capsules or seals.]