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] [Section 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(f) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (f)[ if the holder of the licence or permit resorts to illegal transportation of liquor from the distillery.] [Added by Act XI of 1999, Section 7, w.e.f. 29-2-2000.]
