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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(1)ENA (spirit) used in the manufacture of country liquor shall be commensurate to the specification of such liquor prescribed by the FSSAI from time to time and also be fit for human consumption. All possible measures for good hygienic conditions shall be maintained by the country liquor bottling plants.