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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Manipur - Subsection

Section 308(1) in Manipur Excise Rules, 1962

(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in "quart" bottles containing less than .625 litre or in "pint" bottles containing less than .313 litre of such spirit or except in sealled and capsuled bottles having their seals and capsules intact.