Section 12(3)(a) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(3)(a) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(a)a permit or licence from the appropriate Excise authority of the State or Union Territory to which the liquor is to be exported authorizing the import of the liquor, and

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State of Goa - Subsection

Section 12(3)(a) in The Goa, Daman and Diu (Excise Duty) Rules, 1964