Section 102(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)[ No person holding or having an interest in a licence for the manufacture of Indian made foreign liquor in a Taluka may hold or possess any interest in a licence for the retail sale of country liquor in the same Taluka.] [Substituted vide Notification No. 2/3/87 Fin.(R&C) dated 12-11-1990.]
