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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(1) in The Goa Excise Duty Act, 1964

(1)[No excisable article shall be manufactured or produced, no liquor shall be bottled] [Substituted by Amendment Act 11 of 1973.], no tree shall be tapped for toddy and no juice shall be drawn from any tree or from cashew fruit except under the authority of a licence issued under this Act.