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 37] [Entire Act] Union of India - Subsection Section 37(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (3)An account of recovered alcohol in a recovered alcohol vat shall be maintained by the officer-in-charge in Form R.G.2.
