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 49] [Entire Act] State of Jammu-Kashmir - Subsection Section 49(f) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (f)[ imports, exports, transports, possesses and manufactures any liquor without affixing the approved labels] [Added by Act VII of 2001, Section 4.],
