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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(b) in The Punjab Excise Act, 1914

(b)marks any bottle, case, package or other receptacle containing liquor so manufactured from rectified spirit or country liquor, or the cork of any such bottle or deals with any bottles, case package or other receptacle containing such liquor with the intention of causing it to be believed that such bottle, case, package, or other receptacle contains foreign liquor;