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[Cites 0, Cited by 5] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3) in Andhra Pradesh Excise Act, 1968

(3)any receptacle, package, or covering in which anything liable to confiscation under clause (1) or clause (2) is found, and the other contents, if any, of such receptacle, package or covering and any animal, vehicle, vessel, raft or other conveyance used for carrying the same; [ x x x x ]