Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 83 in The Goa, Daman and Diu (Excise Duty) Rules, 1964 83. Removal of liquor. - No liquor shall be removed from the warehouse or transported therefrom unless under a transit permit issued by the Excise Guard of the area.
