Section 61(1)(iii) in The Punjab Distillery Rules, 1932

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(iii) in The Punjab Distillery Rules, 1932

(iii)Bottles or other vessels intended for use as containers of rectified denatured spirit, to be supplied to Civil Surgeons or to scientific institution approved by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] and bottles approved by bottling of rectified spirit under Rule 93-A of these rules.

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State of Punjab - Subsection

Section 61(1)(iii) in The Punjab Distillery Rules, 1932