Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5) in The Punjab Excise Fiscal Orders, 1932

(5)All liquor exported from one State or Union territory to another State or Union Territory within India or to an outside country if transported through Haryana shall be exempt from the provisions of the Act relating to duty leviable thereon in Haryana when covered by a pass issued by a competent authority of the exporting State or Union territory.