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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(3)(a) in The Himachal Pradesh Excise Act, 2011

(a)any alcoholic liquor for human consumption imported into India and which, on its importation, was liable to duty under the Customs Tariff Act, 1975 or the Customs Act, 1962, and