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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(6) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(6)The retail vendor shall not sell country liquor/spiced country liquor, except in measure of 600ml, 300ml or 200ml keeping the pilfer-proof capsule/sell (ROPP) intact.